REGENT COMPUTRONICS PVT. LTD.

Usham Ibotombi Singh Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

STATE OF BIHAR VS. MURAD ALI KHAN [REFERRED TO]
INDIAN ADMINISTRATIVE SERVICE S C S ASSOCIATION U P NIROTHILAL GUPTA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
DELHI ADMINISTRATION VS. MANOHAR LAL [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
SHIN ETSU CHEMICAL CO LTD VS. AKSH OPTIFIBRE LTD [REFERRED TO]
UNION OF INDIA VS. S C PARASHAR [REFERRED TO]
RAM RAKHI VS. UNION OF INDIA [REFERRED TO]
NALINI MAHAJAN VS. DIRECTOR OF INCOME TAX INV [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi Singh, learned senior counsel appearing for the petitioner and Mr. K. Somorjit, learned counsel appearing for the respondents.

(2.) IN the present writ petition, the petitioner, by relying on the judgement of the Hon'ble Supreme Court rendered in Union of India and Another vs. S.C. Parashar, (2006) 3 SCC 167 has contended that the order of penalty imposed upon the petitioner consequent upon a departmental enquiry, being an amalgam of minor and major penalties and which also amounts to double jeopardy, is not sustainable in law and is liable to be quashed.

(3.) THE petitioner has challenged the aforesaid impugned order of penalty mainly on the following two grounds.

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USHAM IBOTOMBI SINGH Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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