Y SUNDARA BABU Vs. ANDHRA BANK SAIFABAD

JUDGEMENT

(1.) THE petitioner joined the service of the Andhra Bank, the 1st respondent herein, as a Company Secretary, in the year 1976, in Selection Grade-IV. THEreafter, he was promoted as Assistant General Manager, in 1981, and as Deputy General Manager, in 1986.

(2.) THE Management of the 1st respondent - Bank has incorporated Andhra Bank Financial Services Limited (for short 'the Financial Services') in 1991. THE petitioner was appointed as the Managing Director thereof. Through proceedings, dated 5/9/1992, he was repatriated to the parent organization. He was scheduled to retire from service, on 30/9/1994. However, the 1st respondent initiated disciplinary action against him, vide proceedings, dated 25/7/1994. He was informed that the proceedings would continue, even after he retires from service.

(3.) AGGRIEVED by the order, dated 31/3/1999, passed by the 3rd respondent, the petitioner filed an appeal before the Appellate Authority. The appeal was rejected through order, dated 24/7/1999. Hence, this Writ Petition.