C B Ramanjenulu vs The Gernal Manager Hr
2021 Latest Caselaw 1186 AP

Citation : 2021 Latest Caselaw 1186 AP
Judgement Date : 26 February, 2021

Andhra Pradesh High Court - Amravati

C B Ramanjenulu vs The Gernal Manager Hr on 26 February, 2021

Bench: M.Satyanarayana Murthy

(SHOW CAUSE NOTICE BEFORE ADMISSION)
_ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)

FRIDAY, THE TWENTY SIXTH DAY OF FEBRUARY

    
  

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TWO THOUSAND AND TWENTY ONE | ts
~ :PRESENT: OS

THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHYS

WRIT PETITION NO: 4774 OF 2021
Between: .

C.B.Ramanjenulu, S/o C.B.Balanna.
.. Petitioner
AND
1. The General Manager (HR), Syndicate Bank, Corporate Office Bangaluru,
Karnataka State.
2. The Deputy General Manager & Disciplinary Authority, Regional Office, Srinivasa
Nagar, Ananthapuramu, Anathapuramu District.
3. The Assistant General Manager, Syndicate Bank, Ananthapuramu,
Anathapuramu District.
4. The Branch Manager, Syndicate Bank, Thimmapalli, Ananthapuramu District.
...Respondents

WHEREAS the Petitioner above named through his Advocate Sri'.B S Venkata
Ramesh presented this Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ or order more particularly one in the nature of Writ of Mandmus
declaring the action of the respondents in dismissing the petitioner from the Services of
the Bank as illegal, arbitrary, contrary to the Judgment of the Supreme Court of India in
Civil Appeal No.7431/2008,dated 19-12-2008 and violation of Articles 14, 16 and 21 of
the Constitution of India and consequently set aside the order of the 2™ respondent in
Ref No.1674/3154/ROA/HRD/2017, dated 4-10-2017 and the same is confirmed by the
1*' respondent in Ref No.07/2018/HRD/(W) /DA-7, dated 27-6- 2018 and reinstated the
petitioner with full back wages.

AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri B S Venkata Ramesh, Advocate for the
Petitioner, directed issue of notice to the Respondents herein to show cause as to why
this WRIT PETITION should not be admitted.

You viz:
1. The General Manager (HR), Syndicate Bank, Corporate Office Bangaluru,

Karnataka State.

2. The Deputy General Manager & Disciplinary Authority, Regional Office, Srinivasa

Nagar, Ananthapuramu, Anathapuramu District.

3. The Assistant General Manager, Syndicate Bank, Ananthapuramu,

Anathapuramu District.

4. The Branch Manager, Syndicate Bank, Thimmapalli, Ananthapuramu District.

are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before
15.03.2021, on which date the case stands posted for hearing.

The Court made the following: .

ORDER:

"Issue notice to the respondents 1 to 4.

Learned counsel for the petitioner is permitted to take out personal notice to the respondents 1 to 4 by RPAD and file proof of service into Registry within two (02) weeks.

Post the matter after two (02) weeks."

Sd/- T.MADHAV

ITTRUE COPY// SECTION OFFICER

_' The General Manager (HR), Syndicate Bank, Corporate Office Bangaluru, Karnataka State.

. The Deputy General Manager & Disciplinary Authority, Regional Office, Srinivasa Nagar, Ananthapuramu, Anathapuramu District.

3. The Assistant General Manager, Syndicate Bank, Ananthapuramu, Anathapuramu District.

4. The Branch Manager, Syndicate Bank, Thimmapalli, Ananthapuramu District. (1 to 4 by RPAD- along with a copy of petition and affidavit.)

5. One CC to Sri. B S Venkata Ramesh, Advocate [OPUC]

6. One spare copy.

MSB

HIGH COURT

MSM,J