REGENT COMPUTRONICS PVT. LTD.

RADHEY SHYAM Appellant

V/S

BANK OF INDIA Respondents

Referred Judgements :-

RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. SAMARENDRA KISHORE ENDOW [REFERRED TO]
RAM KISHAN VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. UDAYSINGH S O GANPATRAO NAIK NIMBALKAR [REFERRED TO]
UNION OF INDIA VS. MOHANLAL LIKUMAL PUNJABI [REFERRED TO]
KANCHAN VS. STATE TRANSPORT APPELIATE TRIBUNAL [REFERRED TO]
GOVT OF A P VS. MOHD NASRULLAH KHAN [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MEGHALAYA VS. MEEKEN SINGH N MARAK [REFERRED TO]
DEPOT MANAGER A P S R T C VS. P JAYARAM REDDY [REFERRED TO]
UNION OF INDIA VS. MANAB KUMAR GUHA [REFERRED TO]
STATE OF UTTAR PRADESH VS. J P SARASWAT [REFERRED TO]
UNION OF INDIA VS. BODUPALLI GOPALASWAMI [REFERRED TO]
CHANDRA KUMAR CHOPRA VS. UNION OF INDIA [REFERRED TO]
REGISTRAR GENERAL, PATNA HIGH COURT VS. PANDEY GAJENDRA PRASAD [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
GIRISH BHUSHAN GOYAL VS. B.H.E.L. [REFERRED TO]
BANK OF BARODA VS. S.K.KOOL [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. S.S. SHEOKAND [REFERRED TO]
UCO BANK & ORS. VS. RAJENDRA SHANKAR SHUKLA [REFERRED TO]

JUDGEMENT

(1.) Since the pleadings are complete and counsel for the parties are ready to argue the matter finally, therefore, it is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner is seeking quashment of orders dated 28.07.2010 (Annexure- P/1), 04.10.2010 (Annnexure-P/8) and also seeking a direction for the respondents/Bank to reinstate him on the post of Senior Branch Manager, Scale-3 with all back-wages and the consequential benefits.

(3.) Vide order dated 28.07.2010 (Annexure-P/1), the Disciplinary Authority has inflicted a major penalty upon the petitioner of removal from service mentioning therein that the same shall not be a disqualification for future employment. Being aggrieved by the aforesaid order, an appeal was preferred by the petitioner and the Appellate Authority vide order dated 04.10.2010 (Annexure- P/8) maintained the punishment imposed upon the petitioner by the Disciplinary Authority. Both the Authorities have found that the misconduct alleged against the petitioner is of serious nature and, therefore, the punishment of removal from service is the only punishment which could be imposed upon the petitioner.

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RADHEY SHYAM Vs. BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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