UCO BANK Vs. JASWINDER KAUR BHATTI

JUDGEMENT

(1.) The Appellant-UCO Bank through instant appeal under Clause X of Letters Patent of this Court is seeking consideration of order dtd. 30/4/2018 passed by learned Single Judge of this Court in CWP No.19210 of 2015 whereby learned Single Judge has allowed petition of the respondent-writ petitioner and directed the present appellant to reinstate the respondent with all consequential benefits including monetary ones.

(2.) Brief facts emerging from record and which are necessary for the adjudication of present appeal are that the respondent joined Oriental Bank of Commerce on 29/11/2011 and vide communication dtd. 28/1/2012 submitted her resignation which came to be accepted on 2/2/2012. The respondent joined Appellant-Bank on 2/1/2012 as Probationary Officer. The writ petitioner was initially posted at newly opened branch of appellant-Bank at village Dahisara, District Sonepat. The respondent was deputed to Panchkula Branch on 8/7/2014 and thereafter she was transferred to Ambala Cantt. Branch on 7/9/2014.

(3.) The appellant-Bank vide show cause notice dtd. 27/12/2013 (Annexure R-1), alleging deriliction in duty i.e. non- compliance of lawfull instructions of the Superior/ Controlling Authorities called upon the respondent to submit her explanation. The respondent on 6/2/2014 was served upon statement of imputations/lapses, to which respondent submitted her reply and appellant vide order dtd. 16/6/2014, in terms of UCO-Bank Officers Employees (Discipline and Appeal) Regulations, 1976 imposed penalty of censure.