LAWS(ALL)-2010-3-69

BIKRAMA SINGH Vs. STATE OF U P

Decided On March 30, 2010
BIKRAMA SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri M.D. Singh, learned Senior Advocate appearing for the petitioner.

(2.) Sri H.P. Singh appears for the respondent Bank.

(3.) The petitioner served in the District Cooperative Bank Ltd., Varanasi as Section Officer/Branch Manager-Grade-ll from 30.8.1979 till he was selected by direct recruitment on the post of Branch Manager, Class-I, and joined in the same Bank on 03.04.1987. He made a representation to the Principal Secretary of the Cadre Authority of Cooperative Bank, Centralized Services, Lucknow, praying for protection of his pay under Rule 24 of the Cooperative Centralized Service Rules.