JAMMU RURAL BANK EMPLOYEES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition, has been preferred by the Jammu Rural Bank Employees Association through one Rajan Sharma. In this petition, challenge is being made to an order copy whereof annexure C to this writ petition. This order was passed on 26.10.1999. This order, for facility of reference, is being reproduced below: -

(2.) IT is this order which is subject matter of challenge in this petition. It is submitted that an employee of Kamraz Rural Bank cannot be sent to the Jammu Rural Bank. This is the main argument put across by the learned counsel appearing for the petitioners association. In addition to this, it is submitted that when employees were being transferred from Kamraz Rural Bank to Jammu Rural Bank, representations were submitted before the Central Government and the Central Government had decided to examine the matter. Working group was constituted. This is sought to be reflected by placing reliance on annexure B.

(3.) IN a nutshell, case of the petitioners association is that when employees of Kamraz Rural Bank are sent to Jammu Rural Bank then this would adversely affect the service conditions of the employees of Jammu Rural Bank. It would block their chances of promotion and there is also a possibility of these employees being sent to a place from where employees of Kamraz Rural Bank have been shifted, It is submitted that by this process employees of Jammu Rural Bank may be shifted from the Jammu province and this would effect their service conditions,