H C MEHTA Vs. BANK OF INDIA

JUDGEMENT

(1.) THIS petition under Article-226 of the Constitution of India, has been preferred by the petitioner- a dismissed employee serving as Deputy Chief Manager (Deposits) Bank of India with the following prayers :

(2.) THE case as set-up by the petitioner in his petition may be summarized as under :

(3.) CONTENTIONS on behalf of the petitioner :