JAISINGH CHAUHAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Rule was issued on 22nd Oct., 1996 and the respondent-Bank was directed to permit the petitioner to resume duty at Vashi to the reverted post.

(2.) Heard learned Counsel for the petitioner and learned Counsel for the respondents.

(3.) The issue in this petition is whether the petitioner was afforded opportunity to defend the charges levelled against him in the departmental enquiry and before imposing penalty of reversion to lower post from JMG Scale-I to clerical post.