SC SETH Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) Challenging the orders passed by the Disciplinary Authority and the Appellate Authorities in imposing the punishment of dismissal from service and rejecting the appeal and mercy appeal of the petitioner, petitioner who is presently more than 71 years of age and who is suffering from brain tumour (cancer) and is in the terminal stage, has filed this writ petition.

(2.) The order passed by the Disciplinary Authority dismissing the petitioner from service is Annexure P/1 dated 8.10.1993; the order passed by the Appellate Authority dismissing the appeal of the petitioner is Annexure P/2 dated 29.6.1994; and, the mercy appeal of the petitioner is rejected vide Annexure P/3, on 24.3.1995.

(3.) Apart from challenge to these three orders, petitioner has also challenged the order-dated 29.3.2008 Annexure P/27, passed by the Disciplinary Authority rejecting the appeal of the petitioner again after its reconsideration in pursuance to an order passed by a Bench of this Court on 3.1.2008, in Writ Petition No.2724/1995.