SBI Vs. SBI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 7-12-2000 whereby and whereunder the writ petition filed by the petitioner praying the following relief was dismissed:

(2.) A peep into the matter reveals that the appellant was subjected to a disciplinary enquiry, and an order of removing him from service was passed as far back as 7-11-1983, The appellate authority confirmed the said order. While the appeal was pending before the appellate authority, the appellant filed W.P.No. 4869 of 1984 impugning the order of the disciplinary authority, and it was dismissed on 23-7-1986. The appellant again filed W.P.NO. 9339 of 1986 questioning the order passed by the appellate authority seeking reinstatement, but the same was dismissed on 29-1-1987. There against, the appellant filed SLP before the Supreme Court, and it was also dismissed. The appellant again filed W.P.No. 8948 of 1987 questioning the action of the management in refusing to sanction pension and gratuity to him. The said writ petition was dismissed on 7-10-91. The appellant, thereafter, filed W.P. No. 17038 of 1991 seeking for a Writ of Mandamus directing the respondents to reinstate him into service, and consequently direct the respondents to furnish the enquiry report on the ground that the enquiry for non-supply of enquiry report is vitiated in terms of the judgment of the Supreme Court in Union of India vs. Mohd Ramzankhan. The said writ petition was dismissed on 7-4-1993.

(3.) Despite the same, the appellant filed W.P.No. 7584 of 1996 praying for issuance of a Writ of Mandamus for a declaration that one of the charges i.e., Charge 'B', as illegal/unjust and arbitrary. The said writ petition was disposed of at the admission stage directing the appellant to file a petition seeking review of the order in W.P.NO. 17508, of 1991, dated 5-10-1993. Yet again, the appellant filed W.P.No. 19610 of 1997 praying for a Writ of Mandamus to set aside the order of termination dated 7-11-1983, and it was dismissed on 20-8-97.