HARINARAYAN SEET Vs. ANDHRA BANK

JUDGEMENT

(1.) learned counsel for the petitioner. No representation for the respondents, Andhra Bank through its Chairman and Managing Director and its authorities.

(2.) The petitioner has filed this writ petition under Article 226 of the Constitution of India challenging the order of dismissal from service dtd. 30/4/2010 and the appellate order dtd. 31/12/2010 dismissing the petitioner's departmental appeal. The prayer as made in the writ petition reads as under:

(3.) The petitioner joined the services of Andhra Bank as Rural Credit Officer Scale-1 Officer on 16/4/1987 and was promoted as Scale-II Officer in July 2002 as Deputy Manager (Rural Development).