LAWS(ORI)-2007-11-32

MAMTAZ SHARIFF Vs. UNITED BANK OF INDIA

Decided On November 27, 2007
Mamtaz Shariff Appellant
V/S
UNITED BANK OF INDIA Respondents

JUDGEMENT

(1.) THE petitioner, who is working as a Sub -staff in the United Bank of India, has filed this writ petition challenging the order dated 14.6.2007, transferring him from Nayapalli Branch, Bhubaneswar to Raigarh Branch, in the State of Chhatisgarh, vide Annexure -1 as well as the order relieving him on 21.6.2007, vide Annexure -2.

(2.) THE main grievance of the petitioner in this writ petition is that the said order of transfer is vioiative of the Agreement made between the Management and the Workers' Union embodied in paragraph 536 of the 'Sastri Award' which reads as follows:

(3.) A counter affidavit has been filed by the O.P. -Bank indicating therein that the petitioner has filed this writ petition by suppressing certain facts and as per the counter affidavit, the O.P. -Bank received an allegation against the petitioner from the Management of the U.Co. Bank that the petitioner availed a loan from the U.Co. Bank, Saheednagar Branch at Bhubaneswar and did not pay the said loan as per the terms and conditions of the sanction letter. On enquiry, it is revealed that the petitioner availed the loan from the