MANJARI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Alok Mishra, learned Counsel for the appellant-petitioner, Sri Saurabh Misra, learned Counsel appearing for the Union of India/respondent No.1 and Sri Avinash Chandra, learned Counsel appearing for the bank-respondent Nos. 2 to 6.

(2.) This appeal is directed against the order dtd. 17/1/2024 passed by the learned Single Judge whereby on account of availability of alternative remedy to the appellant-petitioner, the writ petition filed by him has been dismissed.

(3.) The appellant-petitioner was issued a notice of termination dtd. 17/7/2021 by the respondent-Bank under Regulation 20 (1)(a) and (b) of the Indian Overseas Bank (Officers') Service Regulations, 1979 [here-in-after referred to as 'Regulations, 1979']. The appellant-petitioner responded to the said notice on 10/8/2021. By order dtd. 1/2/2022, the services of the appellant-petitioner were terminated. The order was passed by the General Manager whereafter the appeal filed by the appellant-petitioner also came to be rejected by the Board of Directors.