P KRISHNA RAO Vs. ANDHRA PRADESH CO OPERATIVE CENTRAL AGRICULTURAL DEVELOPMENT BANK LIMITED

JUDGEMENT

(1.) This is a petition filed under Art. 226 of Constitution for issue of a writ of mandamus or any other appropriate writ or order or direction directing the respondent not to give effect to the proceedings of its Managing Director dated 29/04/1982 transferring the petitioner of its Regional Office, Adilabad after declaring the same as illegal, void and bad in law.

(2.) The respondent herein, the Andhra Pradesh Co-operative Central Agricultural Development Bank Ltd., hereinafter called, "the Bank", is a society deemed to be registered under the A.P. Co-operative Societies Act, 1964. The Bank is the apex institution for the Co-operative Agricultural Development Banks in the State. The Bank finances its constituents for the agricultural development of the State. The controlled share capital of the Bank is held by the Government of Andhra Pradesh.

(3.) The petitioner was first appointed as a Peon on 18/05/1959 in the Head Office of the Bank at Hyderabad and he continued to work in the same capacity till 3/08/1972. He was promoted to the post of Telephone Operator subject to his acquiring S.S.C., or equivalent qualification within a period of two years from the date of his assumption of charge as Telephone Operator. Though he could not acquire the qualification he was subsequently confirmed as Telephone Operator with effect from 4/08/1973. He put in a total service of about 23 years inclusive of his service as Telephone Operator for teen years. The Managing Director of the Bank transferred him and posted him as a Junior Clerk in the Regional Office of the Bank at Adilabad by his proceedings dated 2 9/04/1982.