MALIK JAVED IQBAL Vs. ELLAQAI DEHATI BANK

JUDGEMENT

(1.) THIS Letters Patent Appeal has arisen out of judgment and order dated 31.12.1997 whereby the cause of the appellant, seeking direction for regularization of his services against the post of Manager, Planning and Development, from August, 1994 the date he has been adjusted against the said post, and also payment of charge allowance, has been dismissed by the learned Single Judge.

(2.) THE appellant substantively holding the post of Branch Manager, Ellaqai Dehati Bank, was adjusted against the post of Manager, Planning and Development vice order dated 09.09.1994. On the strength on his adjustment against the post, he seeks the relief of regularizations of his services against the said post and also the payment of charge allowance.

(3.) RESPONDENTS before the learned Single Judge in their reply affidavit have submitted that the post of Manager, Planning and Development has been reduced to the status and pay scale of a Branch Manager vide Board of Directors Resolution dated 17.02.1993 arid that the appellant is not discharging the duties of the higher post, thus not entitled to the payment of charge allowance. He has also been transferred from the office of Manager, Planning and Development.