(1.) Disciplinary proceedings against the petitioner, who was working as Chief Manager at the South Extension Branch of the Respondent Bank ("the Bank" hereinafter), were initiated vide charge sheet dated 11th December, 2013 and an Addendum Memorandum dated 21st March, 2014. These proceeded to an inquiry report dated 7th January, 2015 and culminated in an order dated 27th March, 2015 by the Disciplinary Authority("DA") whereby the petitioner was dismissed from service. The Petitioner's appeal against this order, and revision therefrom, were dismissed vide orders dated 10th February, 2016 and 7th January, 2017 respectively.
(2.) The petitioner prays that the Inquiry Report dated 7th January, 2015, order dated 27th March, 2015, order dated 10th February, 2016 and order dated 7th January, 2017 be quashed and set aside. Consequently, the petitioner prays for a writ of mandamus directing reinstatement of the petitioner in service with consequential benefits along with arrears and interest @18% per annum.
(3.) Alternatively, it is prayed that the respondents be directed to impose any other suitable penalty apart from dismissal from service. Facts
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN