SHRINIVAS Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) SEVERAL advocates appearing for respondent No. 1 advocate Shri S. A. Deshmukh has filed his sicknote but the three more other advocates who have also filed their appearance for respondent No. 1 are absent. As the matter is of 1982 and the matter relates to illegal suspension and illegal termination for more than ten years we have heard on merits and thought it fit to decide the matter.

(2.) THE petitioner was appointed as a Clerk in the Union Bank of india on 27th February, 1964. He was subsequently confirmed in the post of la clerk and was promoted to the post of Special Assistant on 8th March, 1969, on 11th Sept. , 1969 the petitioner was promoted to the officers cadre in Grade II and was on probation for a period of six months and was posted an Accountant in Jalna Branch of Union Bank of India, respondent No. 1.

(3.) IT seems that the petitioner was suspended on the allegation of misappropriation and on other grounds on 31st of July, 1970.