A H BHATT, EX-MANAGER OF SURATBHARUCH GRAMIN BANK Vs. SURAT BHARUCH GRAMIN BANK REP BY BOARD OF DIRECTORS

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a former Manager of the Surat ­ Bharuch Gramin Bank, has prayed for the following reliefs:

(2.) The case of the writ applicant may be summarised as under:

(3.) On the other hand, this writ application has been vehemently opposed by Mr. Uday R. Bhatt, the learned advocate appearing for the respondent ­ Bank. He submits that no error, not to speak of any error of law could be said to have been committed by the authority concerned in dismissing the writ applicant from service.