- (1.) By means of the present writ petition, the petitioner has challenged the order of punishment dated 30.09.1989, whereby the petitioner was removed from the services of the Bank namley Shrawasti Gramin Bank and the order dated 19.01.1990 passed in the appeal filed by the petitioner against the order of removal dated 30.09.1989, whereby the Appellate Authority of the Bank modified the punishment of removal to the punishment of reversion to the post of Field Supervisor.
(2.) At this juncture, it is relevant to point out that during the pendency of the writ petition, the application for amendment was moved by the petitioner for amending/incorporating Allahabad U.P. Gramin Bank in place of Shrawasti Gramin Bank on the basis of the notification of Government of India dated 02.03.2010, which was issued with respect to amalgamation of Gramin Banks.
(3.) Considering the same, this Court on 08.04.2015 allowed the application for amendment and permitted the petitioner to incorporate the necessary amendment. Pursuant to the order dated 08.04.2015, necessary amendments were incorporated by the petitioner in the memo of the writ petition on 08.04.2015.;