REGENT COMPUTRONICS PVT. LTD.

RAJESHKUMAR Appellant

V/S

BANK OF MAHARASHTRA Respondents

Referred Judgements :-

SYED RAHIMUDDIN VS. DIRECTOR GENERAL,CSIR AND ORS [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
I D L CHEMICALS LIMITED VS. T GATTAIAH [REFERRED TO]
DHARMARATHMAKARA RAIBAHADUR AROOT RAMASWAMY MUDALIAR EDUCATIONAL INSTITUTION VS. EDUCATIONAL APPELLATE TRIBUNAL [REFERRED TO]
NARENDRA MOHAN ARYA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
STATE OF GUJARAT VS. GAJANAND M DALWADI [REFERRED TO]
DIVL FOREST OFFICER KOTHAGUDEM VS. MADHUSUDHAN RAO [REFERRED TO]
CHAIRMAN D A RANI LAKSHMI BAI K G BANK VS. JAGDISH SHARAN VARSHNEY [REFERRED TO]
STATE BANK OF INDIA VS. NARENDRA KUMAR PANDEY [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) RULE. Rule made returnable forthwith.

(3.) By this writ petition, the petitioner has challenged the order of Disciplinary Authority imposing punishment by an order dtd. 02/05/2019 and order passed by the Appellate Authority and Review Committee which has denied interference in the order passed by the Disciplinary Authority in the enquiry proceedings.

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RAJESHKUMAR Vs. BANK OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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