A K KENIAL Vs. UCO BANK

JUDGEMENT

(1.) THERE is nothing unique about UCO Bank :

(2.) THE grievance is about a transfer. The legal argument is simple. Could the Bank effect a transfer when the employment came to an end consequent on the resignation of the employee? The substantial defence of the Bank is that the resignation has not been accepted. If that be so, the relationship would continue; the transfer would be competent.

(3.) THE petitioner joined service away back in 1968. He climbed up the official ladder, serving in different places. In Barelli, he was the Divisional Manager. He was in charge of Merchant Banking Division, not without its temptation. In August, 1988 he was back in Bombay. The petition has his own version for tendering resignation of a post with attractive perquisites and haloed status. They are mostly domestic :