P.K.SHARMA Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) The petitioner (since deceased) through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of:

(2.) Ms. Radhika Suri, Senior Advocate, at the outset, submits that during the pendency of present petition, the petitioner has passed away. He served respondent-Bank for more than 30 years. He had unblemished service record. He sanctioned loan on the basis of reports received from Branch and Regional Office. The termination order of deceased employee was stigmatic. The legal heirs of petitioner do not want any financial benefit, however, they pray that stigma of termination may be lifted.

(3.) Mr. R.N. Lohan, Advocate submits that competent authority had passed order after considering relevant record, however, Court may pass an appropriate order considering the fact that LRs of petitioner are not making any financial claim.