UCO BANK AND ORS. Vs. P.C. GUPTA

JUDGEMENT

(1.) Respondent P.C.Gupta, serving the petitioner - bank was removed from service on 12.8.1999 without disqualification from future service. Departmental appeal preferred by him was dismissed. He thereafter filed a civil suit interalia against his employer bank/defendantspetitioners challenging termination of his services. During the pendency of the said suit, as many as 186 documents were appended by the respondent-plaintiff with a request to the Court for putting those documents to the petitioners-defendants to admit or deny the same. Merely because the plaintiff-employee [respondent herein] had been shown the exit gate of the bank by terminating his services by the employer, does not make him a persona non grata to dis-entitle him the protection of principles of natural justice.

(2.) As is clear from order dated 7.10.2013 of this Court, the bankpetitioners showed its readiness and willingness to admit or deny the documents if certified copies thereof, in absence of original documents, are produced on record , but shown its reluctance to make admission or denial of photostat copies thereof. List of documents is on the file.

(3.) The impugned order, for ready reference is reproduced as below:-