RAJENDRA I. THAKKAR Vs. BANK OF BARODA

JUDGEMENT

(1.) In the present writ petition, the petitioner is seeking quashing and setting aside of the order dated 15.04.2002 passed by the Deputy General Manager, South Gujarat Zone of Bank of Baroda, Surat, while exercising powers under the Regulations 4, 5 and 7 of the Bank of Baroda Officer Employees' (Discipline and Appeal) Regulations, 1976 imposing penalty of "removal from Bank's service, which shall not be disqualification for future employment."

(2.) The brief facts of the case are as under:

(3.) Learned senior counsel Mr.G.M.Joshi appearing with learned advocate Mr.Vaibhav Vyas for the petitioner has submitted that the impugned order of punishment is required to be set aside since the relevant documents as requested by the petitioner vide communication dated 13.06.2000 and 29.06.2000 are not supplied to him.