CANARA BANK Vs. S VASUNDARA

JUDGEMENT

(1.) WRIT Appeal No. 1757 of 1987 is filed against the final order of Mohan, J (as he then was) in Writ Petition No. 4318 of 1987, dated September 15, 1987. Writ Petition No. 4318 of 1987 was filed by Mrs. S. Vasundara against an order of suspension issued by the Bank, dated July 9, 1985, which reads as follows :

(2.) THE respondents-Bank filed a detailed counter affidavit and stated as follows :

(3.) LEARNED Counsel for the writ petitioner urged that the interim order of suspension was vitiated, while learned counsel for the respondents-Bank would contend that there is nothing wrong in the interim order of suspension because the mistake is a bona fide one. Though there is some infirmity in the said interim order of suspension, however, the petitioner has not been misled, it was contended that the order of suspension should be upheld. Mohan, J (as he then was) upheld the contentions of the writ petitioner and observed in Paragraphs 9 and 10 of his order as follows :