LAWS(DLH)-2009-7-502

RAVINDER KUMAR AGRAWAL Vs. PUNJAB NATIONAL BANK

Decided On July 03, 2009
Ravinder Kumar Agrawal Appellant
V/S
PUNJAB NATIONAL BANK Respondents

JUDGEMENT

(1.) THE petitioner herein being aggrieved by the disciplinary authority's order dated 22.10.1998 and appellate authority's order dated 14.05.1999 has filed the present writ petition.

(2.) THE petitioner joined Hindustan Commercial Bank Limited (Private Bank) as a Probationary Officer on 25.06.1977 and was promoted as Manager on 01.05.1981. He was made branch Manager at Jammu on 25.08.1981. Between 1982 to 1985 some financial crunch was seen in the aforesaid bank and therefore on 24.09.1986 the aforesaid bank was put under moratorium. Ultimately, the aforesaid bank was took over by Punjab National Bank w.e.f. 19.12.1986.

(3.) PURSUANT to the Supreme Court's judgment, the petitioner and others reported for duty at Punjab National Bank. On the very same date, all of them were served with suspension orders which is reproduced as under: