SUMAN LATA AGGARWAL Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) THIS appeal has been filed by the plaintiff against the judgment and the decree of the additional District Judge, Jalandhar, dated 4 March 1986.

(2.) BRIEFLY, the facts are that the plaintiff joined the defendant-Union Bank of India (hereinafter referred to as the bank) in the junior Management Grade Scale I on 18 August 1980. After completing the training at Bombay, she was posted at Chandigarh and thereafter she was transferred to jalandhar. The bank vide order, dated 31 October 1983, terminated her service after expiry of one month's period. She filed a suit on 3 December 1983, challenging the said order and praying for the declaration that the order of termination was illegal, null and void on the ground that the impugned order was stigmatic, that it was not passed by the competent authority; and that the plaintiff ceased to be a probationer on 17 August 1983, and thereafter the order of termination could not be passed. The suit was contested by the bank, who controverted the allegations of the plaintiff.

(3.) THE trial Court held that the impugned order was not illegal as alleged by the plaintiff. Consequently, it dismissed the suit. In appeal, the Additional District Judge affirmed the judgment of the trial Court and dismissed the same. She has come up in second appeal to this Court.