A VENKATARAMAN Vs. SYNDICATE BANK

JUDGEMENT

(1.) The order under challenge in the present Writ Petition is one effecting the removal of services of the petitioner from the respondent bank, passed by the fourth respondent herein.

(2.) The brief facts of the case is as follows:

(3.) Heard Mr.Balan Haridas, learned counsel for the petitioner and Mr.Anand Gopalan, learned counsel appearing on behalf of the respondents.