D S BINDRA Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) The petitioner, who was working as Manager of the Punjab & Sind Bank, Ludhiana, was compulsorily retired and that is under challenge. For the purpose of appreciating the questions raised by the petitioner, it is necessary to notice a few relevant facts.

(2.) . On the 12th of October, 1993, the petitioner was placed under suspension on the ground that it was contemplated to initiate disciplinary action.

(3.) . On the 5th of November, 1993, a charge-sheet was issued to him. The articles of charge and the statement of allegations are as under:-