REGENT COMPUTRONICS PVT. LTD.

Manishkumar Arjanbhai Patel Appellant

V/S

Saurashtra Gramin Bank Respondents

Referred Judgements :-

STATE BANK OF INDIA AND OTHERS V. BIDYUT KUMAR MITRA AND OTHERS [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [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]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [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]
GANESH SANTA RAM SIRUR VS. STATE BANK OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. BELA BAGCHI [REFERRED TO]
STATE BANK OF INDIA VS. RAMESH DINKAR PUNDE [REFERRED TO]
STATE BANK OF INDIA VS. NARENDRA KUMAR PANDEY [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a former Branch Manager of a Gramin Banik, has prayed for the following reliefs;

(2.) The case of the writ applicant may be summarized as under;

(3.) Mr. Champaneri, the learned counsel appearing for the writ applicant submitted that the departmental inquiry could be said to have stood vitiated on account of malice and malafide on the part of the superior authorities. Mr. Champaneri submitted that at the relevant point of time, his client had to meet the Chairman of the Bank and the Chairman had demanded illegal gratification of Rs.2500/ - to wind up the entire controversy. Since such amount was not paid and further the writ applicant complained about the same before the Association, keeping such spite in mind, the departmental inquiry was ultimately instituted.

Click here to view full judgment.

MANISHKUMAR ARJANBHAI PATEL Vs. SAURASHTRA GRAMIN BANK

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address