UMA SHANKAR SHUKLA Vs. SACHIV MAHAPRABANDHAK DISTRICT CO OPERATIVE BANK LTD
LAWS(ALL)-1993-9-65
HIGH COURT OF ALLAHABAD
Decided on September 07,1993

UMA SHANKAR SHUKLA Appellant
VERSUS
SACHIV/MAHAPRABANDHAK, DISTRICT CO-OPERATIVE BANK, LTD., ALLAHABAD Respondents

JUDGEMENT

R.R.K.Trivedi, J. - (1.) Heard learned counsel for petitioner and Shri D. P. Singh, learned counsel appearing for respondents No. 1 and 2.
(2.) This petition has been filed challenging the order dated 4-9-1993 by which petitioner has been transferred as Branch Manager from Kaurihar to Holagarh.
(3.) The learned counsel for petitioner has challenged the order mainly on the ground that petitioner is a member of U.P. Co-operative Bank Centralised Services Rule, 1976 and be could not be transferred except by the order of the Chairman of the Administrative Committee or Managing Director/Secretary of the U. P. Co-operative Bank Ltd., Lucknow who is an ex officio member secretary as provided in Rule 4-b (v) of the aforesaid Rules.;


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