BANK OF INDIA Vs. SHAILENDRA KUMAR PANDEY

JUDGEMENT

(1.) The appellant is a Bank aggrieved by the directions in the impugned judgment, to disburse the salary of the writ petitioner, the respondent herein, during the period he had not been allowed to work and costs of Rs.15,000.00 since, the writ petitioner was compelled to approach this Court.

(2.) We heard Sri. Shivendra Kishore, learned Senior Advocate appearing on behalf of the appellant-bank and Sri. Sanjay Singh, learned Senior Advocate appearing on behalf of the respondent in the appeal, the writ petitioner.

(3.) The learned Senior Counsel appearing for the appellant would submit that the respondent had refused to obey the order of transfer issued by his employer and had approached this Court. There was no stay order granted by this Court and despite that he remained away from service without joining in the transferred post. The learned Single Judge while considering the writ petition was piqued by the fact that the bank did not respond favorably to the various opportunities given to it, to make correctional measures and hence issued the above directions.