REGENT COMPUTRONICS PVT. LTD.

BANK OF BARODA Appellant

V/S

A.R.T. Arasu Respondents

Referred Judgements :-

UMESH KUMAR PAHWA V. THE BOARD OF DIRECTORS UTTARAKHAND GRAMIN BANK AND OTHERS [REFERRED TO]
SUNIL KUMAR BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
STATE BANK OF INDIA VS. SAMARENDRA KISHORE ENDOW [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
STATE OF TAMIL NADU VS. THIRUK V PERUMAL [REFERRED TO]
TARA CHAND VYAS VS. CHAIRMAN AND DISCIPLINARY AUTHORITY [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
SYNDICATE BANK VS. VENKATESH GURURAO KURATI [REFERRED TO]
STATE OF U P VS. SHEO SHANKER LAL SRIVASTAVA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
DEPUTY GENERAL MANAGER (APPELLATE AUTHORITY) VS. AJAI KUMAR SRIVASTAVA [REFERRED TO]
UNITED BANK OF INDIA VS. BISWANATH BHATTACHARJEE [REFERRED TO]

JUDGEMENT

(1.) This Writ appeal is filed by the employer - Bank against the Order dtd. 13/9/2023 passed by the learned Single Judge in Writ Petition No.41108/2010, interfering with the Order of the Disciplinary Authority and modifying the punishment of dismissal from service to that of compulsory retirement.

(2.) We have heard Shri S.S. Ramdas, learned senior counsel appearing for the appellants and Shri. Anjandev Narayana, learned counsel appearing for the caveator/respondent.

(3.) The learned senior counsel for the appellants submits that the respondent had been dismissed from service after following all due procedure and after conducting the disciplinary proceedings in accordance with law.

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BANK OF BARODA Vs. A.R.T. ARASU

Referred Judgements :-

JUDGEMENT

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