SYNDICATE BANK OFFICERS ASSOCIATION REP BY ITS JOINT SECRETARY U JAYARAMAN Vs. SYNDICATE BANK HEAD OFFICE PERSONNEL DEPARTMENT

JUDGEMENT

(1.) THIS writ petition is filed to call for the records of the first respondent relating to the impugned circular No.217/99/BC/PD/68/IRD, dated 2.11.1999 and quash the same.

(2.) THE petitioner-association has filed the writ petition challenging the circular whereby concession given to Officers of Bank to claim certain benefits on transfer till quarters are made available, was withdrawn. According to the petitioner- association, the members of the association were enjoying the benefits in terms of Circular dated 21.9.1987 and therefore, it should be extended further. THE Circular dated 21.9.1987 reads as follows:-

(3.) IN view of the order of the Division Bench as above and also the Circular of the Government of INdia dated 30.6.1999, there is absolutely no merit in the writ petition and accordingly, the same is dismissed. No costs.