AJAY VIR SINGH Vs. ALLAHABAD BANK

JUDGEMENT

(1.) This application Under Article 226 of the Constitution of India has been filed by the petitioner who is an employee of Allahabad Bank, Respondent No. 1. The petitioner was appointed as a Hindi Officer in Allahabad Bank pursuant to recruitment test held try the Bank. The letter of appointment dated 16/10/87 is Annexure-4 to the Writ Application. The petitioner joined at the Head Office of the Bank in Calcutta on 21/12/87 and he was on probation for a period of 2 years as provided under the Service Regulation of the Bank. Thereafter the petitioner was transferred to the Regional Office at Guwahati on 11/10/88. That while in Guwahati the petitioner had some hits with one Ashok Sarma, an officer of the establishment of the Bank at Guwahati. The petitioner did not find the job to his liking and wanted to resign from the job and accordingly he submitted his resignation on 26/9/89. The reply was sent to him ide Annexure-6 and the petitioner was asked to comply with the requirements and the resignation and reply are Annexures- 5,6,7,8 and 9 which are quoted below :- <FRM>JUDGEMENT_533_GAULT1_1996Html1.htm</FRM>

(2.) On 4/10/89 the possession of the flat occupied by the petitioner was handed over to the authority of the Bank acid that is, Annexure-10. Earlier to it on 27/9/89 there was an incident with Ashok Sarma and an Ejahar was lodged with the police, that is, Aitinexure-11 to the Writ Application, that is quoted below :- <FRM>JUDGEMENT_533_GAULT1_1996Html2.htm</FRM>

(3.) On 27/9/89 itself an order of suspension was passed as against the petitioner, that is, Annexure-12 which is quoted below : <FRM>JUDGEMENT_533_GAULT1_1996Html3.htm</FRM>