DIBAKAR SAHOO Vs. CHIEF REGIONAL MANAGER

JUDGEMENT

(1.) Since common question of facts and law are involved in both the Writ Petitions, the same were heard together and are being disposed of by this common judgment. However, this Court felt it apposite to deal the W.P.(C) No.14545 of 2015 as the leading case for proper adjudication of both the cases.

(2.) In filing this Writ Petition vide W.P.(C) No.14545 of 2015, the Petitioner has challenged the communication/ order dtd. 14/5/2015 issued / passed by the Deputy General Manager and the Chief General Manager, United Bank of India/Opposite Party No.1.

(3.) The concise yet comprehensive factual record of the case, pertaining to the matter at hand, is presented succinctly as follows: