HIMANSHU NAMDEO Vs. DENA BANK

JUDGEMENT

(1.) The unfortunate plight of the appellants, who lost their breadwinner, and the action pursued by the respondent Bank, who was employer of the breadwinner, in issuing charge sheets and finalizing the departmental proceedings leading to the order of punishment of dismissal from service, without actually serving the charge sheets and without ensuring participation of the delinquent employee in the said proceedings, is the subject-matter of challenge in this writ appeal.

(2.) The grievance is against the interference declined by the learned Single Judge in the writ petition, without considering the pleadings and prayers in a proper manner.

(3.) Heard learned counsel for the appellants as well as learned counsel representing the respondent Bank.