G SATYANARAYANA Vs. CANARA BANK BANGALORE

JUDGEMENT

(1.) The unsuccessful petitioner delinquent being aggrieved by the order of the learned single judge dated 31-8-1999 in Writ Petition No. 14845/1995 has preferred this writ appeal.

(2.) The learned judge by the order impugned in the writ appeal has upheld the disciplinary action taken by the management of the Canara Bank, the 1st respondent herein in dismissing the appellant petitioner from service with effect from 13-7-1994 as a disciplinary measure.

(3.) Before dealing with the contentions raised in this writ appeal, it will be beneficial to have a glimpse of the relevant facts.