WASUDEO GANESH ALTEKAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioner was an employee of respondent No. 1. Respondent No. 2 is a trustee of Punjab National Bank Employees Provident Fund.

(2.) THE previous orders of various Benches of this Court, make it clear that though this petition was filed on 12th May, 1989, Rule was not issued as it had been decided to hear the petition finally. In any event, by consent of parties, we issue Rule and proceed forthwith to decide the matter.

(3.) THE petition challenges an order dated 21st March, 1988 imposing a penalty on the petitioner for recovery of an alleged pecuniary loss caused to respondent No. 1 from his pay or such other amounts as may be due to him, an order dated 30th July, 1988 dismissing the petitioners appeal from the said order dated 21st March, 1988 and an order dated 19th April, 1989 dismissing the review petition filed by the petitioner and confirming the above punishment.