PUNJAB NATIONAL BANK Vs. V K GANDOTRA

JUDGEMENT

(1.) Feeling aggrieved of the judgment and decree dtd. 13/9/2008 passed by Additional District Judge, Bank Cases, Jammu (for short Trial Court) whereby Trial Court while decreeing the suit of the plaintiff/respondent herein, has declared his dismissal from appellant-bank as illegal and plaintiff declared entitled to be reinstated as also entitled to damages, the appellant bank has preferred this civil first appeal.

(2.) The trial Court decree is challenged by the appellant-bank on the following grounds:-

(3.) As record would demonstrate, plaintiff/respondent filed a suit before the Trial Court, stating therein that he joined defendant-bank as an Accountant on 25/2/1970. After nine months, he was given a chance to officiate as a Manager of the New Bank of India Ltd., Jammu Branch, and was confirmed in the same capacity on 1/5/1971. In recognition of the efforts and efficient and smooth working of the branch, the defendant-bank was pleased to accord special cash reward/increments for promoting the interests of the bank by way of mobilising of deposits and making advances during the years 1971, 1972 and 1973. He also worked at the Srinagar Branch from September 1974 to 10th of February 1975, and during this period, he brought the working of the branch on smooth base set of the branch routine in the proper manner. He was driving a total sum of Rs.1,944.00 per month.