REGENT COMPUTRONICS PVT. LTD.

R.R.Peri Appellant

V/S

ORIENTAL BANK OF COMMERCE Respondents

Referred Judgements :-

MP V. BANI SINGH [REFERRED TO]
REGIONAL MANAGER V. NIKUNJA BIHARI PATNAIK [REFERRED TO]
KAILASH NATH GUPTA V. ENQUIRY OFFICER R.K. RAI,ALLAHABAD BANK AND ORS. [REFERRED TO]
INDIA V. BELA BAGCHI [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
STATE BANK OF INDIA VS. RAMESH DINKAR PUNDE [REFERRED TO]
SURESH PATHRELLA VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
CEMWNT CORPORATION OF INDIA LTD VS. M L AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned order dated 27.06.2003, whereby punishment of removal from service was imposed upon the petitioner by the Disciplinary Authority.

(2.) VIDE the instant petition, order dated 27.02.2004 passed by the Appellate Authority has also been challenged, which confirmed the punishment of removal from service.

(3.) TO strengthen the plea raised above, ld. Counsel has relied upon a case of Kailash Nath Gupta v. Enquiry Officer R.K. Rai, Allahabad Bank and Ors. (2003) SCC 480, wherein it is held as under:

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R.R.PERI Vs. ORIENTAL BANK OF COMMERCE

Referred Judgements :-

JUDGEMENT

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