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B.V.Pydi Raju, vs The Uco Bank,
2023 Latest Caselaw 5190 AP

Citation : 2023 Latest Caselaw 5190 AP
Judgement Date : 27 October, 2023

Andhra Pradesh High Court - Amravati
B.V.Pydi Raju, vs The Uco Bank, on 27 October, 2023
Bench: B S Bhanumathi
             THE HON'BLE MS JUSTICE B.S.BHANUMATHI
                       Writ Petition No.27696 of 2015
ORDER :

The Writ Petition is filed under Article 226 of Constitution of

India seeking the following prayer:

"... to issue an appropriate Writ, Order or direction, more

particularly one in the nature of Writ of Mandamus,

declaring the action of the 1st respondent in denying the

petitioner of the continuity of service and the

consequential benefits, further action of the respondents

in proceedings with the Departmental Enquiry against me

in respect of the charge sheet dated 07.01.2010, though I

was dismissed vide order dated 10.12.2012 and reinstated

and once again suspended vide separate orders dated

12.04.2014 and 16.04.2014 respectively, as arbitrary,

illegal, unjust, discriminatory, colourable exercise of

power, contrary to the procedure contemplated under

the Disciplinary Action Procedure for Workmen, contrary

to the provisions of the Banking Regulation Act, contrary

to the judgments of the Apex Court, violative of the

Fundamental Rights guaranteed under 14, 19 and 21 of

the Constitution of India and consequently direct the 1st

respondent to compute the continuity of service treating

the said period as on duty and pay the petitioner all the

attached benefits including computation of seniority,

payment of monetary and non-monetary benefits and

pass such other order or orders as are deemed fit and

proper in the circumstances of the case."

2. Ms. P. Keerthi, learned counsel representing learned counsel

for the petitioner is present. Sri V. Venkatasubbaiah, learned counsel

appearing for R1 and R2 is present.

3. At request of the learned counsel for the petitioner to post the

matter for the purpose of withdrawal, the matter is posted for today.

4. Accordingly, the Writ Petition is dismissed as withdrawn.

There shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________________ JUSTICE B.S.BHANUMATHI Date : 27-09-2023 NKA

THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI

Writ Petition No.27696 of 2015 Dt.27.09.2023

NKA

 
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