R SRIDEVI Vs. CANARA BANK

JUDGEMENT

(1.) PETITIONER herein assailing the correctness of the impugned communication cum order dated 10th November 2006 bearing no. PW. HOSA E9 7304 2006 KSR vide Annexure-C and the impugned commnication dated 28th November 2006 bearing no. PW. HOSA. E. 9. 8196. 2006. KSR vide Annexure-F issued by the competent authority of the respondent,- Bank has presented the instant writ petition seeking certiorari or such other appropriate writ, order to direction and for grant of all consequential benefits.

(2.) THE facts of the case in brief are that, petitioner herein was appointed by the process of Direct Recruitment by respondent-Canara bank ('bank' for short) to the post of 'officer' in Junior Management grade Scale 1 and by an order of the Bank dated 10th December 1998, she was appointed as 'probationary Computer Programmer', an Officer in Junior Management Grade Scale 1. Subsequently, the services of the petitioner came to be confirmed on her satisfactory completion of probationary period. Petitioner has maintained an unblemished record of service and due to her honesty, integrity and uprightness, she was promoted as 'manager' in Middle Management grade II on 10th June 2006. The further case of the petitioner is that, there is neither any disciplinary proceedings pending against her nor any such proceedings are contemplated against her. The only restriction on the rights of an Officer to leave the services of Bank is guided by sub Regulation (3) of regulation 20 of the Canara Bank (Officer's)Service Regulations, 1979 (hereinafter referred as Officers' Service regulations, 1979 ).

(3.) THE case of petitioner is that, her case is entirely covered and governed by Sub-Regulation (2) of Regulation (20) of the Officers' service Regulations, 1979. Be that as it may.