SUBRAYA HEGDE Vs. CANARA BANK

JUDGEMENT

(1.) This appeal is filed by the appellant impugning an order of the learned Single Judge in W.P.No.15294/2020 (S-RES) dtd. 4/7/2024, rejecting the challenge of the appellant to the proceedings of the General Manager of respondent No.1-Canara Bank, dtd. 30/6/2017, and to pay the pension with appropriate interest.

(2.) The factual matrix that is relevant for the purpose of this appeal is summarized as below:

(3.) The appellant, approached this Court in W.P.No.15294/2020 contending that the Disciplinary Authority had no jurisdiction to initiate any disciplinary proceedings after the date of superannuation. The learned Single Judge found that there is no infirmity in the proceedings conducted against the appellant and as such, dismissed the writ petition.