LAWS(KAR)-2003-6-30

NAGESH B PRABHU Vs. SYNDICATE BANK

Decided On June 16, 2003
NAGESH B.PRABHU Appellant
V/S
SYNDICATE BANK Respondents

JUDGEMENT

(1.) AN employee officer of the respondent Syndicate Bank is before this Court, interalia requesting this Court to quash the orders made by the respondent Bank dated 17. 12. 1999, 30. 12. 1999 and 1. 1. 2000 respectively.

(2.) FACTS in nutshell are petitioner had joined the services of the respondent Bank on 16. 7. 1970 as a Clerk. While in service, he was initially promoted as an Officer in Junior Management Grade Scale-I w. e. f. 25. 5. 1974. He was further promoted as an officer in Middle Management Grade scale II w. e. f. 1. 1. 1982 and then to the middle Management Grade scale III w. e. f. 1. 10. 1990. He was further promoted as a Senior management Grade Scale IV Officer w. e. f. 16. 5. 1998.

(3.) ON promotion to Grade Scale IV Officer, he was transferred to Hampanakatta, Mangalore Branch of the respondent Bank as its chief Manager. He reported for duty at Hampanakatta, Mangalore branch on 3. 6. 1988. While he was working as Chief Manager at the aforesaid branch, he was transferred to Ludhiana Branch of the respondent Bank by their official memorandum dated 24. 11. 1999.