KUNAL MONGA (MINOR) Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE controversy in the present writ petition has been squarely answered by this High Court in CWP 11386 of 1999 vide judgment dated 6.7.2000. The short point for determination in this case is whether the employees of the bank are to be treated to be the employees of the Central Govt. of not ? This point has been answered in the aforesaid writ petition by this Court, after relying upon the judgment reported in C. V. Roman v. The Management of Bank of India and another, 1998(2) SLR 758 as follows : -

(2.) FACED with this difficulty, counsel for the petitioner relies upon a judgment of the Hon'ble Supreme Court in State Bank of India v. S. Vijay Kumar, : 1990(4) SCC 481, wherein it was held that the bank officers are not entitled to protection under Article 311 of the Constitution and, therefore, counsel for the petitioner wanted to say that they cannot be held to be employees of the Central Govt.

(3.) IN this view of the matter, this writ petition has to meet the same fate as of CWP 11386 of 1999. No merit. Dismissed. No costs.