ZILE SINGH BIBYAN Vs. MANAGER BANK OF INDIA

JUDGEMENT

(1.) This is the fourth or fifth writ petition filed by the petitioner on the same cause of action. The petitioner joined Bank of India on 25.2.1975. He was dismissed from service on 15.10.1999. On 14.5.1998, the petitioner was transferred to Bihar. A representation made by the petitioner did not ring the bell. It was alleged that the inquiry was made ex parte, and the petitioner was not given a chance to defend his case. The appeal filed by him was dismissed.

(2.) The present writ petition has been filed with the following prayers:-

(3.) Aggrieved by the order passed by the respondents, the petitioner had filed writ petition being CW 4930/2000. This Court passed a detailed order dated 31.10.2000 wherein the petition being devoid of substance was rejected. On 12.2.2001, the Division Bench also dismissed the LPA.