REGENT COMPUTRONICS PVT. LTD.

T.R.BALAJI Appellant

V/S

MANAGEMENT OF INDIAN BANK Respondents

Referred Judgements :-

L MICHAEL VS. JOHNSON PUMPS LIMITED [REFERRED TO]
STATE OF MAHARASHTRA VS. VEERAPPA R SABOJI [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHANKAR DASS VS. UNION OF INDIA [REFERRED TO]
CHANDU LAL VS. MANAGEMENT OF PAN AMERICAN WORLD AIRWAYS INC [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
S C SINGHAL VS. UNION OF INDIA [REFERRED TO]
P CHRISTOPHER JOBEZ VS. INDIAN BANK [REFERRED TO]
K PALANIKUMAR VS. INDIAN BANK [REFERRED TO]

JUDGEMENT

(1.) WHEN the writ appeal came up for admission, notice of motion was ordered, Mr. Venkataraman, learned counsel appearing on behalf of Messrs. Aiyer and Dolia for the respondents.

(2.) THE writ appeal is directed against the Order of Swamikkannu, J. in Writ Petition No. 4868/1981 dated 17th August 1988 declining to interfere with the Order of the 1st respondent Management dated 16th December 1980 in and by which the Management has terminated the services of the appellant.

(3.) THE learned Judge has elaborately set out the facts leading to the filing of the writ petition. Hence we do not propose to repeat the same except to state the minimum facts necessary for appreciation the contentions raised by the learned counsel on both sides.

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T R BALAJI Vs. MANAGEMENT OF INDIAN BANK

Referred Judgements :-

JUDGEMENT

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