LAWS(PAT)-2007-3-195

ARUN KUMAR GUPTA Vs. UTTAR BIHAR KSHETRIYA

Decided On March 28, 2007
ARUN KUMAR GUPTA Appellant
V/S
Uttar Bihar Kshetriya Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has challenged the order dated 14.9.2006 contained in annexure 2 by virtue of which the petitioner was directed to hand over complete charge of the Branch including loan document to one Sri Raj Kishore Choudhary working in the said branch.

(3.) The petitioner has challenged the above direction on the ground that in terms of the regulation which he has brought on record at annexure-6 it is not open to the Area Manager to direct handing over charge to another person for more than six days. The petitioner brings to my notice Clause 10 of annexure-6 to bring home the submission. On perusal of Clause 10 it emerges that the power given to the Area Manager is limited power which has to be exercised with limited object and can be done for a maximum period of six days only. This is to take into account contingencies such as leave/deputation/training on special assignment outside the Branch.