DINESH KUMAR SRIVASTAVA Vs. MANAGING DIRECTOR, BANK OF BAROD
LAWS(ALL)-2017-7-129
HIGH COURT OF ALLAHABAD
Decided on July 26,2017

DINESH KUMAR SRIVASTAVA Appellant
VERSUS
Managing Director, Bank Of Barod Respondents

JUDGEMENT

VIRENDRA KUMAR-II,J. - (1.) Heard Shri Gopesh Tripathi, learned counsel for the petitioner as well as Shri Lalit Shukla, learned counsel for the respondents.
(2.) This writ petition has been instituted on behalf of petitioner for quashing of the order dated 25.07.2013 and the order dated 17.03.2015 passed in appeal, whereby petitioner has been compulsorily retired from the post of Branch Manager vide impugned order dated 25.07.2013.
(3.) It is pleaded that petitioner had joined the services of Bank of Baroda in clerical cadre on 17.01.1978. His work and conduct was satisfactory, up to the mark and unblemished, therefore, he was promoted on 18.08.1984 as Officer in Junior Management Grade-I by the competent authority. He was again promoted to Middle Management Grade-II vide order dated 16.06.2000. The petitioner was in due course posted as Branch Manager of Inhauna Branch on 18.08.2009. A new lady officer was also appointed who was unable to make inspections in rural/remote areas.;


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