RANJANBEN MADANLAL CHAUHAN Vs. BANK OF BARODA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Shalin Mehta assisted by learned advocate Mr. Darshan Dave for the petitioner and learned advocate Mr. Darshan Parikh for respondent nos. 1 and 2.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for setting aside communication/notice dtd. 25/9/2017 and charge-sheet dtd. 9/2/2021 and further prayed to declare that the initiation of the proceedings as well as all the subsequent actions taken by the respondent Bank pursuant thereto are illegal and deserves to be quashed and set aside and to give all consequential dues/benefits of promotion to the petitioner in accordance with law.

(3.) Brief facts leading to this petition are as under :