REGENT COMPUTRONICS PVT. LTD.

PUNJAB NATIONAL BANK Appellant

V/S

Sneh Aggarwal Respondents

Referred Judgements :-

NORTH WALES POLICE V. EVANS [REFERRED TO]
BIDI,BIDI LEAVES VS. THE STATE OF BOMBAY [REFERRED TO]
BHARAT BANK LIMITED DELHI VS. EMPLOYEES OF BHARAT BANK LTD [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
SADHU RAM VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
INDIAN OVERSEAS BANK VS. I O B STAFF CANTEEN WORKERS UNION [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
MANAGEMENT OF MADURANTAKAM CO OP SUGAR MILLS LTD VS. S VISWANATHAN [REFERRED TO]
R MAHALINGAM VS. CHAIRMAN TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
SANJAY KUMAR JHA VS. PRAKASH CHANDRA CHAUDHARY & ORS. [REFERRED TO]
STATE OF KARNATAKA VS. N. GANGARAJ [REFERRED TO]
UMESH KUMAR PAHWA VS. BOARD OF DIRECTORS UTTARAKHAND GRAMIN BANK [REFERRED TO]

JUDGEMENT

(1.) The present Appeals are arising out of an order dtd. 18/1/2023 passed by the learned Single Judge in W.P.(C.) No. 4852/2014 titled Smt Sneh Aggarwal Vs. Punjab National Bank.

(2.) The LPA 182/2023 is an Appeal preferred by the Punjab National Bank against the order dtd. 18/1/2023 to the extent the punishment of dismissal has been moderated to that of compulsory retirement.

(3.) The LPA 303/2023, which has been preferred by Smt. Sneh Aggarwal, is an appeal against the order dtd. 18/1/2023 claiming reinstatement and against the findings arrived at by the learned Single Judge by which the learned Single Judge has upheld the departmental enquiry proceedings and the consequential orders passed by Disciplinary Authority and Appellate Authority as well as by the Industrial Tribunal.

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PUNJAB NATIONAL BANK Vs. SNEH AGGARWAL

Referred Judgements :-

JUDGEMENT

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