REGENT COMPUTRONICS PVT. LTD.

Pradeepkumar Thakur Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LIMITED VS. WEDNESBURY CORPORATION [REFERRED TO]
ENGLAND IN COUNCIL OF CIVIL SERVICES UNION VS. MINISTER FOR CIVIL SERVICES [REFERRED TO]
R. VS. CHIEF CONSTABLE OF SUSSESC EX.P. INTERNATIONAL TRADER'S FERRY LTD [REFERRED TO]
C S. AMIN VS. ASSISTANT GENERAL MANAGER SBI [REFERRED TO]
BHIKHUBHAI KAMABHAI DABHI VS. SURAT MUNICIPAL CORPORATION [REFERRED TO]
VINODRAI DEVJIBHAI GOHIL VS. STATE OF GUJARAT [REFERRED TO]
UNION BANK OF INDIA VS. BISWANATH BHATTACHARJEE [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
RAILWAY BOARD REPRESENTING THE UNION OF INDIA VS. NIRANJAN SINGH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR VS. PRESIDING OFFICER [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
U P FINANCIAL CORPORATION VS. GEM CAP INDIA PRIVATE LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
DIRECT GENERAL RPF VS. SAI BABU [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
STATE BANK OF INDIA VS. BELA BAGCHI [REFERRED TO]
BANK OF INDIA VS. T JOGRAM [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. LALITA [REFERRED TO]
GENERAL MANAGER P PUNJAB AND SIND BANK VS. DAYA SINGH [REFERRED TO]
VIJAYKUMAR MULJIBHAI JASANI VS. GUJARAT STATE ROAD TRANSPORT CORPORATION RAJKOT [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
COMMISSIONER OF POLICE VS. SAT NARAYAN KAUSHIK [REFERRED TO]
ALLAHABAD BANK & ORS. VS. KRISHNA NARAYAN TEWARI [REFERRED TO]
STATE OF KARNATAKA VS. N. GANGARAJ [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the inquiry report, order passed by respondent No.1 and the order passed by respondent No.2, the present petition is filed by the petitioner under Article 226 of the Constitution of India for the following prayers:-

(2.) Brief facts of the present case is that the petitioner was serving as Assistant with the respondent - Bank at Bhachau Branch, Kachchh with utmost honesty and sincerity and, hereafter, he was transferred to Amreli Branch. During his service tenure at Bhachau Branch, a number of victims of the earthquake, which was occurred in January 2001 at Kachchh), had opened their Savings Bank Accounts at Bhachau Branch, District: Kachchh in order to receive the Government extended relief for reconstruction of their houses and disbursement of initial installments was made by Bhachau Branch at the concerned villages on 11/8/2003, 12/8/2002 and 23/8/2002 and final disbursement was released on 2/9/2003 at the branch itself.

(3.) Heard Mr.Shakti Jadeja, learned counsel for Mr.S. P. Majmudar, learned counsel appearing for the petitioner, Ms.Dharmishta Raval, learned counsel appearing for respondents.

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PRADEEPKUMAR THAKUR Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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