REGENT COMPUTRONICS PVT. LTD.

TAMIL NADU MERCANTILE BANK LIMITED, CHAIRMAN, TUTICORIN Appellant

V/S

DEPUTY COMMISSIONER (LABOUR) Respondents

Referred Judgements :-

FAKIRBHAI FULABHAI SOLANKI VS. PRESIDING OFFICER [REFERRED TO]
COMMITTEE OF MANAGEMENT KISAN DEGREE COLLEGE VS. SHAMBHUSARANPANDEY [REFERRED TO]
TRANSPORT COMMISSIONER MADRAS 5 VS. A RADHA KRISHNA MOORTHY [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
ORISSA MINING CORPORATION VS. ANANDA CHANDRA PRUSTY [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
STATE BANK OF INDIA VS. T J PAUL [REFERRED TO]
RAM LAKHAN VS. PRESIDING OFFICER [REFERRED TO]
STATE BANK OF INDIA VS. TARUN KUMAR BANERJEE [REFERRED TO]
SHAMA PRASHANT RAJE VS. GANPATRAO [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
DAMOH PANNA SUGAR RURAL REGIONAL BANK VS. MUNNA LAL JAIN [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. A VENKATA RAYADU [REFERRED TO]
ANGLO-AMERICAN DIRECT TEA TRADING COMPANY LTD VS. LABOUR COURT [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents

(2.) This writ petition has been filed praying for a writ of certiorari to call for the records relating to the order, dated April 2, 1997, passed by the first respondent in TNSE Appeal No. 8/1995 and quash the same

(3.) It has been stated that the second respondent had been issued with the charge memo, dated September 15, 1993, wherein, certain allegations of grave misconducts were alleged against him relating to the sanctioning of some loans under the THADCO and IRDP Schemes meant for the benefit of the weaker Sections of the society for the purchase of sheep, bullocks, cycles, sewing machines etc. The charges levelled against the second respondent read as follows:

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TAMIL NADU MERCANTILE BANK LIMITED Vs. DEPUTY COMMISSIONER

Referred Judgements :-

JUDGEMENT

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