K. RENGARAJAN Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) WRIT petitions in W.P. Nos. 10242, 13703, 14435 and 14436 of 2014 have been filed by the petitioners challenging the impugned notices issued by the respondent, which are notices regarding personal hearing on the proposed punishment of dismissal in pursuant to the enquiry conducted. Though W.P. No. 14436 of 2014 has been filed challenging the notice issued requiring personal hearing for the proposed punishment of dismissal, the same has become infructuous in view of the final orders of dismissal passed on 30.5.2014.

(2.) WRIT petitions in W.P. Nos. 15055 to 15058, 15713, 16945, 16946, 17360 of 2014 have been filed by the petitioners forbearing the respondent from proceeding with the Departmental enquiry in pursuant to the registration of the F.I.Rs against them.

(3.) BRIEF facts of the case: