VIDYAVATI DUBEY Vs. DISTRICT COOPERATIVE CENTRAL BANK LIMITED

JUDGEMENT

(1.) The main grievance of the petitioner in the instant case is the order of removal from service of the deceased employee namely Achchhelal Dubey (the original petitioner) dated 04.07.1992.

(2.) The said order of removal from service was questioned before the Deputy Registrar, thereafter before the Joint Registrar and further before the Board of Revenue. That vide order Annexure P/23, P/25 & P/27 dated 29.04.1998, 10.09.1998 and 22.12.1998, the three authorities have dismissed the claim of the petitioner, the appeal and the revision filed thereafter, which is also under challenge in the present writ petition.

(3.) For proper adjudication of the case, the relevant facts in brief is as under: