REGENT COMPUTRONICS PVT. LTD.

Satyendra Bhattacharya Appellant

V/S

Tripura Gramin Bank And Ors. Respondents

Referred Judgements :-

TIRLOK NATH VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR VS. PRESIDING OFFICER [REFERRED TO]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
CHANDRAMA TEWARI VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. A RAJAPANDIAN [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. ASHOK KUMAR ARORA [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
PRINCIPAL SECY GOVT OF A P VS. M ADINARAYANA [REFERRED TO]
NARENDRA MOHAN ARYA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
MAYA DEVI VS. RAJ KUMARI BATRA [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner by way of challenging the order of penalty of dismissal imposed by the disciplinary authority, affirmed by the appellate authority and for a direction uponthe respondents for reinstating him in service with all consequential service benefits.

(2.) Brief facts are as under:

(3.) Thereafter, the disciplinary authority had passed a reasoned order dated 9th March, 2016 imposing a penalty of dismissal upon the petitioner, the relevant portion of the order may be reproduced here-in-below:-

Click here to view full judgment.

SATYENDRA BHATTACHARYA Vs. TRIPURA GRAMIN BANK AND ORS.

Referred Judgements :-

JUDGEMENT

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