SELVIN ABRAHAM Vs. PUNJAB & SIND BANK

JUDGEMENT

(1.) This Original Petition filed under Article 226 of the Constitution of India came up before us as per Reference Order dtd. 7/1/2016 of the learned Single Judge of this Court.

(2.) The limited facts necessary for answering the reference alone are stated here, as we do not intend to consider the matter on merits.

(3.) Petitioner was appointed as a Junior Management Grade Scale I Officer in the 1st respondent Bank and later was promoted to Assistant Manager. While the petitioner had been working as Assistant Manager at the Coimbatore Branch of the 1st respondent, he was placed under suspension as per Ext.P1 dtd. 27/7/1993. A punishment of dismissal was imposed on the petitioner as per Ext.P13 order of the 4th respondent dtd. 13/6/1995. The Appellate Authority confirmed Ext.P13 order by Ext.P16 Order dtd. 15/7/1996. The Reviewing Authority of the 1st respondent considered the matter and confirmed the penalty against the petitioner as per Ext.P20 Order dtd. 12/11/1998. The petitioner filed the present Original Petition under Article 226 of the Constitution of India challenging Exts.P1, P13, P16 and P20 orders and seeking a direction to reinstate him in service with all past benefits, as if he had been in continuous service and promotions, if any.