LALITKUMAR R PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein has brought under challenge in this petition under Article 226 of the Constitution of India his dismissal from the service of the respondent-bank and has prayed for quashing and setting aside the impugned order of dismissal dated 28-6-1990 passed by the Disciplinary Authority on the ground that the petitioner failed to discharge his duties with at most honesty, integrity and devotion and diligence acted in a manner unbecoming of a Bank Officer and failed to take all possible steps to ensure and protect the interest of the Bank.

(2.) xxx xxx xxx.

(3.) The petitioner had taken the matter in Departmental Appeal. before the Appellate Authority, but the Appellate Authority has as per its decision dated 6- 10-1990 - Annexure-D dismissed the petitioner's appeal. The petitioner thereupon filed representation for review and the concerned authority rejected the Review Application as per order Annexure-F.