KIRAN CHANDRA DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THOUGH hearing of this case was concluded on 05.01.2016, judgment could not be delivered for one reason or the other. Case was fixed for delivery of judgment on 01.02.2016 and then on 11.02.2016, but for paucity of time judgment could not be delivered. Case is listed today for delivery of judgment and accordingly judgment is dictated in the open Court.

(2.) HEARD Mr T C Khatri, learned counsel for the petitioner and Mr P N Goswami, learned Standing Counsel, Apex Bank for the respondents.

(3.) BY filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 18.11.2008, passed by the respondent No. 3, dismissing him from the service of Apex Bank with retrospective effect from 10.10.1987. Further prayer made is for reinstatement of the petitioner in service till his superannuation on 01.03.1998 and, thereafter, to pay him all the service and retiral dues to which he would be entitled.