KAMAL SINGH Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has challenged the disciplinary proceedings and also the punishment of compulsory retirement, which was affirmed in appeal.

(2.) BRIEF facts necessary for adjudication of this matter are as under:-

(3.) I have heard learned counsel for the parties and perused the record.