M KASA MOHAMMED, S/O LATE MUTHU MARAIKAYAR Vs. CHAIRMAN / DISCIPLINARY AUTHORITY, PANDIAN GRAMA BANK, APPELLATE AUTHORITY

JUDGEMENT

(1.) This order shall dispose of W.P.Nos.8253 of 2005 and 6271 of 2006, as common question of law and facts are involved.

(2.) For the sake of brevity, the facts are being taken from W.P.No.8253 of 2005.

(3.) The petitioner in W.P.No.8253 of 2005 prays for issuance of a Writ, in the nature of Certiorari, to quash the order of punishment awarded to the petitioner, for the alleged misconduct while working as Manager.