KAILASH PRASAD VERMA Vs. UNION OF INDIA MUMBAI

JUDGEMENT

(1.) The Petitioner while working on the post of Manager in Union Bank of India was placed under suspension, and the departmental proceedings were taken against him. Ultimately, by the order dated 13.8.2009 (Annexure-12 to the writ petition), the punishment of dismissal from service was awarded to the Petitioner.

(2.) The Petitioner thereupon filed an appeal before the Appellate Authority, which was dismissed by the order dated 25.11.2009 (Annexure-13 to the writ petition).

(3.) Thereafter, the Petitioner has filed the present writ petition.