LAWS(MPH)-2012-8-115

R K JAIN Vs. MADHYA BHARAT GRAMIN BANK

Decided On August 16, 2012
R K JAIN Appellant
V/S
MADHYA BHARAT GRAMIN BANK Respondents

JUDGEMENT

(1.) PETITIONER is working as an Officer MM-II in the Madhya Bharat Gramin Bank . He is under suspension and presently attached in the office of Regional Officer of the Bank at Tikamgarh.

(2.) CHALLENGING the order dated 22.3.2012 passed by the respondent rejecting the representation filed by the petitioner for revocation of his suspension and for granting him certain documents, petitioner has filed this writ petition.

(3.) SHRI Vivek Rusia, learned counsel for the petitioner took me through the material available on record and emphasized that the action of the respondents in not acceding to the request of the petitioner as claimed for is not in accordance to law and therefore, interference be made.