R.SUKANYA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the letter, dtd. 8/2/2013, of the General Manager (Net Work-III), Appointing Authority, State Bank of India, and the subsequent order dtd. 1/4/2013, whereby the petitioner was imposed a major penalty of voluntary vacation from service.

(2.) The petitioner was employed in the respondents ' Bank. She joined the service on 1/2/1990 and was promoted from time to time. The petitioner, while working at the Srikalahasti Branch as a Manager, transferred to the Penuganchiprolu Branch and thereafter transferred to the Nunna Branch. The petitioner, on account of cervical spondylosis, applied for leave from 30/7/2012 to 4/8/2012 enclosing the medical certificate and the same was also communicated to the Assistant General Manager. The petitioner applied for further leave as advised by the doctor and the same was informed to the concerned officers of the respondents ' bank. The petitioner received a letter dtd. 8/2/2013, whereby the respondents ' bank communicated that considering the petitioner 's absence from duty as unauthorized, the same was viewed seriously and the respondents ' bank, relying on the sub-Clause (3) of Rule 40 of the State Bank of India Officers ' Service Rules, imposed the punishment of voluntary vacation from service. The petitioner preferred an appeal against the said order. The appellate authority, by an order dtd. 1/4/2013, dismissed the said appeal. Hence the writ petition.

(3.) Heard the learned counsel for the petitioner and the learned standing counsel for the respondents ' bank.