REGENT COMPUTRONICS PVT. LTD.

P R SHANTHARAM Appellant

V/S

GENERAL MANAGER Respondents

Referred Judgements :-

BOMBAY VS. SHAHSI KANT S PATIL [REFERRED TO]
NARINDER MOHAN ARYA VS. UNITED INDIA INSURANCE CO. LTD [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
DIRECTOR (MARKETING),INDIAN OIL CORPORATION AND ANOTHER VS. SANTHOSH KUMAR [REFERRED TO]
SURJIT GHOSH VS. CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
CHAIRMAN A P STATE ELECTRICITY BOARD VS. M KURMI NAIDU [REFERRED TO]
RAJESH BURMANN VS. MITUL CHATTERJEE [REFERRED TO]
UNION OF INDIA VS. GYAN CHAND CHATTAR [REFERRED TO]

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari to quash the order of dismissal from service passed by the respondent No.2 i.e. General Manager, and also that of Executive Director of Corporation Bank in dismissing the appeal filed by the petitioner.

(2.) THE petitioner joined the service of the Corporation Bank in the year 1974 and his performance was considered good as he was awarded productivity award for three years, Star performers Club member for 5 years and certificate of merit for 11 years.

(3.) AFTER holding the enquiry, the enquiry officer submitted enquiry report holding the petitioner guilty of the charges. Respondent No.2 agreed with the findings of the enquiry officer and imposed a punishment of dismissal from service. The appeal filed by the petitioner was also dismissed.

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P R SHANTHARAM Vs. EXECUTIVE DIRECTOR

Referred Judgements :-

JUDGEMENT

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