REGENT COMPUTRONICS PVT. LTD.

D.R.P.SUNDHARAM Appellant

V/S

CANARA BANK Respondents

Referred Judgements :-

U.C.O. BANK V. RAJINDER LAL CAPOO [REFERRED TO]
COAL INDIA LIMITED AND OTHERS V. SAROJ KUMAR MISHRA [REFERRED TO]
UNION OF INDIA V. SANGRAM KESHARI NAYAK [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. P KESAVAN [REFERRED TO]
MARUTI UDYOG LTD VS. RAM LAL [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
M P STATE ELECTRICITY BOARD VS. UNION OF INDIA [REFERRED TO]
SADASHIV DADA PATIL VS. PURUSHOTTAM ONKAR PATIL [REFERRED TO]
DILIP S DAHANUKAR VS. KOTAK MAHINDRA CO LTD [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has come forward with the present Writ Petition challenging the charge memo issued by the respondent in his proceedings dated 28. 6. 2007, for quashing the same, and consequently directing the respondent to disburse all retirement benefits with interest for the delayed period as well as regularise the period of suspension and pay full pay and allowances with all benefits.

(2.) THE facts which are necessary for the disposal of the present Writ Petition are as follows:-

(3.) AGGRIEVED over the issuance of the said charge memo, the petitioner has come forward with the present Writ Petition on the following grounds:-

Click here to view full judgment.

D R P SUNDHARAM Vs. CANARA BANK

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address