REGENT COMPUTRONICS PVT. LTD.

K. K. Shah Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

SURESH C. SHAH VS. FOOD CORPORATION OF INDIA AND ANOTHER [REFERRED TO]
STATE OF PUNJAB VS. AMAR SINGH HARIKA [REFERRED TO]
LALLUBHAI JOGIBHAI PATEL VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD SHARIF [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
STATE BANK OF INDIA VS. K P NARAYANAN KUTTY [REFERRED TO]
STATE BANK OF INDIA VS. BELA BAGCHI [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF A P VS. V APPALA SWAMY [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. KAILASH CHANDRA AHUJA [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
LIC OF INDIA VS. RAM PAL SINGH BISEN [REFERRED TO]
MOHD YUNUS KHAN VS. STATE OF UP [REFERRED TO]
STATE OF MAHARASHTRA VS. ARK BUILDERS PVT LTD [REFERRED TO]
KRUSHNAKANT B PARMAR VS. UNION OF INDIA [REFERRED TO]
M J NINAMA VS. POST MASTER GENERAL AHMEDABAD [REFERRED TO]
GUJARAT STATE FERTILIZERS AND CHEMICALS LTD VS. INDUSTRIAL TRIBUNAL BARODA [REFERRED TO]
KOLLI MADHAV SAI RAM REDDY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N.M. Kapadia, learned advocate for the petitioner and Mr. Pranav G Desai, learned counsel for the respondent Bank. Challenge is made in this petition to the final decision of the disciplinary authority of imposing major penalty of removal, on the conclusion of the disciplinary proceedings initiated against the petitioner by the respondent Bank. The prayer in the petition reads as under:

(2.) Earlier, the petitioner had filed a petition being Special Civil Application No. 3327 of 1984, in which an ex parte order came to be passed on 04-07-1984, which was after the passing of the removal order. The ex parte order passed by this Court, reads as under:

(3.) Thereafter the present petition was filed in November, 1984, which was sworn on 06-11-1984 with above referred prayer clause.

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K. K. SHAH Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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