ROSHAN LAL Vs. UCO BANK AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment, dated 31st Dec., 2015, passed by a learned Single Judge of this Court in CWP No.7632 of 2012, titled Roshan Lal Vs. CMD UCO Bank and others , whereby the writ petition, filed by the petitioner (appellant herein), came to be dismissed, (for short, the impugned judgment).

(2.) Facts of the case, in brief, are that the writ petitioner was initially appointed as Assistant Cashier-cum-Godown Keeper in the respondent-Bank on 17th Nov., 1977, was promoted to the officer's cadre on 22nd Oct., 2006 and was asked to join at Hyderabad. The petitioner did not join and submitted the representation (Annexure P-1) to the Bank Authorities expressing his inability to join at Hyderabad and requested to retain him at Dharamshala Region or he would be compelled to seek reversion. It is apt to reproduce the relevant portion of Annexure P-1 hereunder:

(3.) The said request of the petitioner did not find favour with the Bank Authorities and the competent Authority, vide order dated 10th Nov., 2006 (Annexure P-3), reverted the petitioner to the post he was holding. It is apt to reproduce the relevant portion of Annexure P-3 hereunder: