SHAIKH TASNIMUDDIN IIMUDDIN Vs. BARODA GUJARAT GRAMIN BANK

JUDGEMENT

(1.) Amendment is granted.

(2.) Challenge in this petition is made to the decision of the Appellate Authority as communicated to the petitioner vide letter dated 04.03.2017, confirming the order of punishment of dismissal of the petitioner from service vide order dated 23.06.2000.

(3.) Mr. Popat, learned advocate for the petitioner has submitted that the Appellate Authority has not recorded any reason, while rejecting the appeal against the order of punishment. For that purpose, he has drawn the attention of this Court to the contents of letter dated 04.03.2017 (Annexure-A, page: 28). Learned advocate for the petitioner has also drawn the attention of this Court to the earlier round of litigation. It is submitted that this petition be entertained.