MADAN MOHAN RAO Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) THERE is no opposition to these applications. The applications are therefore allowed and writ petitions are restored to their original numbers. CMs stand disposed of.

(2.) THESE writ petitions are filed by the petitioner-Sh. Madan Mohan Rai impugning the order of the Disciplinary Authority dated 5.6.2003, by which the petitioner has been imposed the punishment of "removal from service which shall not be disqualification for future employment" and the suspension order dated

(3.) MODAME Fashion