NAGENDRA KUMAR PANDEY Vs. GENERAL MANAGER, UCO BANK

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, learned Senior Advocate assisted by Ms. Meenakshi Parihar Singh, learned Counsel for the Appellant, Dr. Prashant Shankar Singh, learned Counsel appearing for the Bank and Sri Shrikant Mishra, learned Counsel appearing for the Respondent No.5.

(2.) This Intra-Court Appeal has been filed, challenging the Judgment and Order, dtd. 11/12/2018 passed by the learned Single Judge in W.P. No.162 (SS) of 2014, Nagendra Kumar Pandey v. General Manager/Appellate Authority, UCO Bank and others, wherein the Writ Petition preferred by the Appellant-Petitioner has been dismissed.

(3.) The annals of the case are that the Appellant/Petitioner had joined on the post of Class IV in the UCO Bank on 17/1/1984 and thereafter he was promoted on the post of Clerk-cum-Cashier on 1/5/2001. Thereafter, he was promoted on the post of Head Cashier on 4/9/2009 and posted at Renukoot where he stayed there till 8/12/2009 and subsequently was transferred to Jaunpur Branch of the UCO Bank where the Appellant/Petitioner continued to serve as Head Cashier till passing of the Order of Dismissal, dtd. 9/1/2013.