JUDGEMENT
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(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State and perused the record.
(2.) The instant writ petition has been filed challenging the impugned order dated 30.7.2012 passed by the Managing Director, U.P. Sahkari Gram Vikas Bank Limited (respondent no. 4) whereby the petitioner was transferred on the post of Branch Manager, Branch Sirauli Gauspur, district Barabanki.
(3.) The admitted facts in the present controversy are that the petitioner was working on the post of Assistant General Manager, U.P. Sahkari Gram Vikas Bank Limited in the pay scale of Rs. 10,000-15,200/- and because of the malafide of respondent no. 6, the petitioner was transferred, by the impugned order on the post of Branch Manager, which is a Group II post whereas the petitioner is substantively appointed as Assistant General Manager/Regional Manager, which is a Group I post. The grievance of the petitioner is that he will have to work on a post which is two ranks lower to the post, which he is holding at present. Apart from it, the pay scale of the Senior Branch Manager is Rs. 8000-13,500/- and the pay scale of the Branch Manager is 5000-8000/-. It is further submitted that vide letter no. 10569 % LFkkiuk % 75&76 fnukad% 18&19 Qjojh 76 the works and duties of Branch Manager have been specified and the same are entirely different from the duties assigned to a Assistant General Manager.;
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