REGENT COMPUTRONICS PVT. LTD.

Y.K.SINGLA Appellant

V/S

PUNJAB NATIONAL BANK Respondents

Referred Judgements :-

COUNCIL OF CIVIL SERVICE UNION V. MINISTER FOR CIVIL SERVICE [REFERRED]
STATE OF MADHYA PRADESH VS. CHINTAMAN SADASHIVA WAISHAMPAYAN [REFERRED]
UNION OF INDIA VS. H C GOEL [REFERRED]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED]
UNION OF INDIA PARMA NANDA VS. PARMA NANDA:STATE OF HARYANA [REFERRED]
STATE BANK OF INDIA STATE BANK OF INDIA A K SOUNDRARAJAN VS. S VUAYA KUMAR:T DAYAKAR RAO:CENRTRAL BOARD OF DIRECTORS STATE BANK OF INDIA [REFERRED]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED]
GOVERNMENT OF TAMIL NADU VS. A RAJAPANDIAN [REFERRED]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED]
STATE OF TAMIL NADU VS. S SUBRAMANIAM [REFERRED]
STATE OF UTTAR PRADESH VS. NAND KISHORE SHUKLAAND ANOTHER [REFERRED]
RAE BARELI KSHETRIYA GRAMIN BANK VS. BHOLA NATH SINGH [REFERRED]

JUDGEMENT

(1.) The writ petitioner was working as Chief Manager with the first respondent. The petitioner was removed from service by an order dated 24.10.1996 by the General Manager. The petitioner preferred an appeal and that was dismissed by the Chairman-Managing Director by an order dated 26.6.1997. Challenging those orders the petitioner has filed the present writ petition.

(2.) According to the petitioner that he had served in the first respondent-Bank for about 38 years with all sincerity and devotion to duty. The petitioner was promoted as a Senior Management Grade, Scale IV Post i.e. the post of Chief Manager on 1.10.1986.

(3.) On 2.2.1993, a chargesheet Was issued. On 4.11.1993, a supplementary to the charge-sheet dated 2.2.1993 was issued. On the basis of the charges the inquiry was conducted. The Inquiry Officer submitted his report but no date has been given.

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Y K SINGLA Vs. PUNJAB NATIONAL BANK

Referred Judgements :-

JUDGEMENT

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