MR. SIDDALINGAPPA A.K Vs. SYNDICATE BANK

JUDGEMENT

(1.) Yesterday, Mr. P. Vyasathirtha, learned advocate for the appellant sought leave to retire from the case. He was permitted to retire.

(2.) Today, the appellant appears-in-person and makes his submissions.

(3.) A disciplinary proceeding was initiated against the appellant by the employer, that is, the Syndicate Bank. In the disciplinary proceeding, he sought leave to engage a practicing advocate as his defense counsel. The Disciplinary Authority declined such permission recording the provisions of the Regulation as under;