C DODDAPPA Vs. TUNGABADRA GRAMIN BANK

JUDGEMENT

(1.) PETITIONER, an officer in Tungabadra Gramin Bank, Gabbur, is challenging Annexure-H bearing No. PW STF PER 345/96-97, dated 25-5-1996 passed by respondent 1, and communication bearing No. PW IR 4779/1999-2000, dated 30-12-1999, Annexure-L and the order dated 28-12-1999, Annexure-L1 in this petition.

(2.) PETITIONER was working as a Branch Manager in the respondent 1-Bank. He met with an accident on 24-12-1988 while on duty. He was hospitalised on more than one occasion. He remained absent from duty for a total period of 498 days. The absence was regulated by the Bank as follows:

(3.) RESPONDENT 1 is sponsored by the Canara Bank which is a nationalised Bank. In the Canara Bank the period of absence when injury or accident occurs to an employee when he is performing Bank's duties and the mishap is not attributable to any negligence on the part of the employee, the absence of the employee is treated as special leave to which full benefits are provided. Annexure-A is produced in support of this.