B LAKSHMIKANTH Vs. GENERAL MANAGER (NETWORK II) APPOINTING AUTHORITY STATE BANK OF INDIA-LOCAL HEAD OFFICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties for some time.

(2.) The writ appeal is filed by the writ petitioner-an employee of the respondent-bank aggrieved against the order passed by the learned Single Judge in dismissing the writ petition filed by him as against the charge memo filed against him.

(3.) It appears that pending the writ petition filed challenging the charge memo, the writ petitioner was served with a second show cause notice proposing to impose a punishment of dismissal from service.