REGENT COMPUTRONICS PVT. LTD.

PUNJAB AND SIND BANK Appellant

V/S

RAJ KUMAR Respondents

Referred Judgements :-

U.P. SRTC V. MAHESH KUMAR MISHRA (2000) 3 SCC 450 [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN. [REFERRED TO]
RAJASTHAN SRTC V. BAJRANG LAL [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SENGARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. M H MAZUMDAR [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
U P FINANCIAL CORPORATION VS. GEM CAP INDIA PRIVATE LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
STATE OF GUJARAT VS. ANAND ACHARYA ALIAS BHARAT KUMAR SADHU [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The present appeal, by special leave, at the instance of Punjab and Sind Bank [P&SB] takes exception to the judgment and order dtd. 11/9/2024 [ impugned order] of the High Court of Delhi [ High Court]. Vide the impugned order, a writ appeal [ LPA No. 410 of 2023] filed by the P&SB was dismissed and the judgment and order [ dtd. 3/2/2023] of the Single Judge, allowing a writ petition filed by the respondent, affirmed. The Single Judge modified the punishment of 'dismissal from service' imposed upon the respondent to 'compulsory retirement' on the ground of discrimination in imposition of punishment thereby offending Article 14 of the Constitution.

(2.) Facts, triggering this appeal, are these:

(3.) Mr. Rajesh Kumar Gautam, learned counsel for the P&SB cited authorities to buttress his point as to how interference with the order of punishment by the High Court is contrary to settled principles of law and, thus, merits interdiction by this Court.

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PUNJAB & SIND BANK Vs. RAJ KUMAR

Referred Judgements :-

JUDGEMENT

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