KISHAN PRASAD TIWARI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THE petitioner, above named has filed the present petition under Articles 226 and 227 of the Constitution of India against the order dated 5.1.82 of termination of his services (Document No. 16).

(2.) PRESENT petition emerges out of the following facts which are not disputed: -

(3.) DURING the pendency of the aforesaid trail, the petitioner was suspended as per order dated 25/26.7.78 (Document No. 6).