NARINDER KUMAR HANDA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This appeal has been filed against the concurrent judgments of the Courts below dismissing the suit filed by the appellant wherein he had challenged the punishment of termination imposed upon him.

(2.) Brief facts are that the appellant was serving in the bank when he was charge-sheeted on 21.6.1991 with the following charges :-

(3.) The appellant filed reply to the charge-sheet praying that the charges be withdrawn and he be allowed to join the duty. He thereafter joined duty and sought voluntary retirement. However, the respondent instead of accepting his resignation proceeded with the departmental inquiry, which ultimately resulted into imposing of punishment of termination of service of the appellant. Both the Courts below having dismissed the suit, the appellant is before this Court by way of this appeal.