SHEEJA V.S Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The appellant before us was the petitioner in WP(C).No.25275 of 2021 that was dismissed by a judgment dtd. 14/6/2022 of the learned Single Judge.

(2.) The brief facts necessary for the disposal of Writ Appeal are as follows:

(3.) In the counter affidavit filed on behalf of the respondent bank, it was contended that the appellant had been appointed as an Assistant Manager (Information Technology), and while functioning as such, she had participated in the direct recruitment process for selection to the post of Manager (IT) MMG Scale II, Specialist Officer and was duly selected for the said post. Thereafter, she joined duty as Manager (IT) in Hyderabad and was later transferred to Regional Office, Kochi, where she joined with effect from 5/12/2011. The deputation to the Kollam branch with effect from 3/3/2016 was stated to be at her request, and after continuing there till 31/7/2017, she was granted maternity leave from 4/9/2018 to 2/3/2019 and sabbatical leave from 3/3/2019 to 2/3/2020 and privilege leave from 4/3/2020 to 31/3/2020. It was also pointed out that she had availed sick leave from 1/4/2020 to 1/6/2020, and only thereafter she had rejoined duty at Kochi. The deputation to the Regional Office, Thiruvananthapuram, was stated to be from 16/9/2020 to 20/11/2020, and she was relieved from the said station on 23/11/2020 so as to comply with the transfer order to Belapur.