MAVJI C LAKUM Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein challenges Division Bench judgment of the High Court of Gujarat dismissing his Writ Appeal. The said Writ Appeal was filed against the orders of the learned Single Judge of that court whereby the Writ Petition filed by the Respondent-bank was allowed setting aside the order passed by the Industrial Tribunal. The Industrial Tribunal had answered the Reference in favour of the ap pellant and had set aside the punishment of discharge as also the other punishments and restricted the said punishment to stoppage of one years increment.

(3.) Following facts will highlight the controversy involved.