YOGENDRA MUNDRA Vs. ICICI BANK LTD & ANR

JUDGEMENT

(1.) Instant appeal is directed against order of the learned Single Judge dt.11.11.2014.

(2.) The appellant was initially appointed in the erstwhile Bank of Rajasthan Limited and promoted to the rank of MMGR-IV, however at a later stage the Bank of Rajasthan was merged with ICICI Bank Limited u/S 44A of the Banking Regulation Act and the employees of the Bank of Rajasthan were also absorbed on the service conditions offered by the ICICI Bank. The appellant opted for pension scheme which according to him was accepted on 31.01.2011 & also submitted application for voluntary retirement on 27.12.2011 which was accepted vide letter dt.13.01.2012 and he was informed that he is being relieved on 26.03.2012 as prayed for by him and after leaving the same joined the West Central Railway Employees Cooperative Credit Society, Kota w.e.f. 01.09.2012.

(3.) However, he was served with a show cause notice dt.06.09.2013 holding that his subsequent employment was in violation of R.50(1) of the Rules,1996 and after explanation being called for from the appellant that came to be decided by passing detailed speaking order by the Bank dt.16.12.2013 and in furtherance thereof his representation also came to be decided vide letter dt.14.04.2014 keeping in view what was expressed in the detailed speaking order of the authority dt.16.12.2013 was subject matter of challenge by filing of writ petition before the learned Single Judge of this Court.