STATE BANK OF INDIA Vs. N. SWAPNA

JUDGEMENT

(1.) Heard Smt.V.Uma Devi, learned Standing Counsel for S.B.I., for the appellants and Sri C.Prakash Reddy, learned counsel for the respondent.

(2.) The appellants are the State Bank of India and have preferred this intra-Court Appeal being aggrieved by the order of the learned Single Judge, passed in W.P.No.31730 of 2010, dtd. 16/8/2016, whereby the learned Single Judge was pleased to allow the Writ Petition and further, was pleased to direct the appellants to take immediate steps for compliance of the request of the writ petitioner for absorption in accordance with the Scheme, notified on 20/7/2010.

(3.) It is the case of the appellants that the representation for absorption was made after the completion of three month's notice period, but the respondent admits the receipt of her notice after relinquishing the office on 3/4/2010 and that she worked upto 30/6/2010 and thereafter did not report to duty from 1/7/2010; and that the Scheme for absorption was notified vide Circular, dtd. 20/7/2010. The respondent, only thereafter, on 29/8/2010 made her representation to consider her case also.