LAWS(ALL)-2018-5-831

CHITRA SINGH Vs. SARVA U.P.GRAMIN BANK

Decided On May 09, 2018
Chitra Singh Appellant
V/S
Sarva U.P.Gramin Bank Respondents

JUDGEMENT

(1.) Heard Sri P.N.Saxena, Senior Advocate, assisted by Sri Amit, learned counsel for petitioner, Sri R.N.Singh, learned counsel for respondents and perused the record.

(2.) Petitioner, a Branch Manager in U.P. Gramin Bank (hereinafter referred to as "Gramin Bank"), which is a Rural Bank, sponsored by Punjab National Bank, is aggrieved by order dated 16.8.2013 passed by Chairman, Gramin Bank in the capacity of Disciplinary Authority imposing punishment of dismissal and order dated 26.4.2014 passed by Board of Directors, Gramin Bank, rejecting petitioner's appeal, communicated to petitioner vide letter dated 15.5.2014.

(3.) Petitioner has challenged impugned orders basically on the ground that since against conviction of petitioner a criminal appeal is already pending in this Court, therefore, on mere conviction petitioner could not have been imposed punishment of dismissal.