REGENT COMPUTRONICS PVT. LTD.

Dipak L. Dave Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

S L KAPOOR VS. JAGMOHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
J A NAIKSATAM VS. PROTHONOTARY and SENIOR MASTER HIGH COURT [REFERRED TO]
GANESH SANTA RAM SIRUR VS. STATE BANK OF INDIA [REFERRED TO]
NATIONAL FERTILIZERS LTD VS. P K KHANNA [REFERRED TO]
STATE OF U P VS. MAN MOHAN NATH SINHA [REFERRED TO]

JUDGEMENT

(1.) By this writapplication under Article 226 of the Constitution of India, the petitioner a dismissed Bank employee, has prayed for the following reliefs: "(A) Allow this petition.

(2.) The case of the petitioner may be summarized as under:

(3.) The petitioner was appointed as a Clerk on 16th August, 1977 in the respondentBank. On 1st August, 1984, the petitioner was appointed as a TraineeOfficer by the Chief General Manager, Local Head Office, Ahmedabad. Thereafter, the petitioner was posted at the various capacities in the Bank during his tenure as Officer in the cadre of (MMGIII). In October, 1994 he was appointed as the Branch Manager, Atladara Branch, where he continued up to April, 1997.

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DIPAK L. DAVE Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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