REGENT COMPUTRONICS PVT. LTD.

A.R.JOSHI Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

PRICE V. SUNDERLAND CORPORATION [REFERRED]
BARBER V. MANCHESTER REGIONAL HOSPITAL BOARD [REFERRED PALMER V. INVERNESS HOSPITALS BOARD OF MANAGEMENT 1963 SESSION CASES 311]
VASUDEVA PILLAI V. CITY COUNCIL OF SINGAPORE [REFERRED]
MALLOCH V ABDERDEEN CORPORATION [REFERRED]
VIDYODAYA UNIVERSITY COUNCIL V. SILVA [REFERRED VINE V. NATIONAL DOCK LABOUR BOARD (1957) A.C. 488.]
GLYNN V. KEELA UNIVERSITY [REFERRED]
S DUTT VS. UNIVERSITY OF DELHI [REFERRED]
S R TEWARI VS. DISTRICT BOARD AGRA NOW ANTARIM ZILA PARISHAD AGRA [REFERRED]
LIFE INSURANCE CORPORATION OF INDIA VS. SUNIL KUMAR MUKHERJEE [REFERRED]
PRABHAKAR RAMKRISHNA JODH VS. A L PANDE [REFERRED]
LALA SHRI BHAGWAN VS. RAM CHAND [REFERRED]
CALCUTTA DOCK LABOUR BOARD VS. JAFFAR IMAM BRINDABAN NAYAK JAMBU PATRA [REFERRED]
MAFATLAL NARANDAS BAROT VS. J D RATHOD DIVISIONAL CONTROLLER STATE TRANSPORT MEHSANA [REFERRED]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED]
EXECUTIVE COMMITTEE U P WAREHOUSING CORPORATION VS. CHANDRA KIRAN TYAGI [REFERRED RIDGE V. BALDWIN (1964) A.C. 40(65).]
D F O SOUTH KHERI VS. RAM SANEHI SINGH [REFERRED]
VIDYA RAM MISRA VS. MANAGING GOMMITTEE SHRI JAI NARAIN COLLEGE [REFERRED]
SAYEEDUR REHMAN VS. STATE OF BIHAR [REFERRED]
SIRSI MUNICIPALITY VS. CEGELIA KOM FRANCIS TELLIS [REFERRED]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED]
COMMISSIONER OF COAL MINES PROVIDENT FUND DHANBAD VS. J P LALLA AND SONS [REFERRED]
ARYA VIDYA SABHA KASHI VS. KRISHNA KUMAR SRIVASTAVA [REFERRED]
KULCHHINDER SINGH VS. HARDAYAL SINGH BRAR [REFERRED]
VED PRAKASH MALHOTRA VS. STATE BANK OF INDIA [REFERRED]

JUDGEMENT

(1.) On December 24, 1951, the petitioner A. R. Joshi, was employed by the Imperial Bank of India as a cashier and teller. On January 1, 1953, he was confirmed in that post. In 1955 the State Bank of India Act (Act 23 of 1955) (the Act) was passed. The State Bank was constituted to carry on the business of banking and to transfer to it the undertaking of the Imperial Bank of India (Section 3(1) ). The service of existing officers and employees of the Imperial Bank of India was transferred to the State Bank (section 7). The petitioner's services were also transferred.

(2.) On August 27, 1962, the petitioner was promoted to the post of head cashier and was posted at Dalhousic. That very day he executed a contract of service.

(3.) In 1967 the bank found that the petitioner had permitted drawings without adequate stock in cash credit accounts to two firms, namely, M/s. Teja Singh & Sons and Industrial Saw Mills and had valued pledged stocks at rates higher than the market rates. The bank thought that the petitioner had acted beyond the scope of his authority. On March 27, 1967, he was suspended. On June 10, 1967, a charge sheet was served on him. On June 22, 1967. the petitioner sought particulars of the grounds on which the charges were brought against him. He also called for the investigation report. The bank on September 8, 1967 supplied the particulars of the charges' but refused to supply the investigation report on the ground that the same will bo made available to him after the Local Board had considered it to be a fit case for imposing the penalty of "requiring the employees to resign" or "dismissal" as provided in Rule. 39 clauses (e) and (f) of the Service Rules.

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A R JOSHI Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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