MD. MATIUR RAHMAN S/O LT. MAHMUD ALI Vs. STATE OF ASSAM AND 3 ORS. (REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, DEPTT. OF COOPERATION, DISPUR, GHY

JUDGEMENT

(1.) Heard Mr. B.D. Konwar, learned Sr. Counsel assisted by Mr. R. Kalita, learned counsel for the petitioner and Mr. L. P. Sharma, learned counsel appearing for the Cooperative City Bank Ltd., respondent Nos. 2, 3 and 4.

(2.) This case was heard on 07.06.2016 and today is fixed for delivery of judgment. Accordingly, judgment is dictated in the open Court.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 01.07.2014 passed by the Managing Director, Cooperative City Bank Ltd. discharging the petitioner from the service of the Cooperative City Bank Ltd. (Bank).