UCO BANK & ORS Vs. PRABHAKAR SADASHIV KARVADE

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal, the appellants have questioned the correctness of judgment dated 29.04.2009 of the Division Bench of Madhya Pradesh High Court which dismissed the writ appeal preferred by the appellants against the order of the learned Single Judge who allowed the writ petition filed by the respondent and held that penalty of dismissal from service could not be imposed upon him after his retirement from service with effect from 31.12.1993.

(3.) A perusal of the record shows M/s. Mangaldeep, a customer of appellant No.1 - Bank filed a complaint before the Na tional Consumer Disputes Redressal Commission in 1992 al leging deficiency of service. The then Zonal Manager of the Bank and the respondent were impleaded as parties in the complaint.