R. ANTONY Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) Challenging the correctness of the order passed in W.P.No.7596 of 1999, dated 05.02.2010, the unsuccessful petitioner has preferred this appeal.

(2.) For the sake of convenience, parties are referred as per the ranking before the learned Single Judge.

(3.) The petitioner/appellant has challenged the order of dismissal passed by the third respondent. On 19.06.1996 whereby, he was dismissed from service for each one of the charges.