HRUSHIKESH BEHERA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) In this Writ Petition, the Petitioner has made a prayer to quash the Inquiry Report dtd. 26/7/2017 of the Opposite Party No.4/ Inquiring Authority (IA), Chief Vigilance Officer (CVO), National Cooperative Consumers' Federation (NCCF), order of dismissal dtd. 15/3/2018 passed by the Opposite Party No.2/ Managing Director-cum-Disciplinary Authority and the order dtd. 1/11/2018 passed by the Opposite Party No.3/ General Manager (HR)-cum-Appellate Authority.

(2.) Facts culminating in filing of the present Writ Petition are that:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions.