SATYABRATTA BHATTACHARJEE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India has been filed against the impugned order of discharge 'without notice' dated 17.1.87 passed by respondent No. 3 (The Regional Manager, State Bank of India, Regional Office, Bhangagarh, Guwahati) purportedly in terms of paragraphs 521 (5) (e) read with paragraph 521 (i) (c) of the Sastri Award, that is, Annexure-6 to the writ application. Annexure-6 is quoted below:

(2.) Having regard to all the circumstances of the case I have decided to discharge you from the Bank without notice in terms of paragraphs 521 (5)

(3.) If you desire to make an appeal to the appellate authority against my order imposing on you the penalty mentioned above, you may do so within forty five days from the date of receipt of this letter by you, as provided for in terms of paragraph 521 (12) of Sastry Award as retained by Desai Award.