REGENT COMPUTRONICS PVT. LTD.

GURDEEP SINGH Appellant

V/S

PUNJAB AND SIND BANK Respondents

Referred Judgements :-

NAGARAJ SHIVARAO KARJAGI VS. SYNDICATE BANK HEAD OFFICE MANIPAL [REFERRED TO]
NAGARAJ SHIVARAO KARJAGI VS. SYNDICATE BANK HEAD OFFICE MANIPAL [REFERRED TO]
STATE BANK OF INDIA VS. D C AGGARWAL [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. BIDYUT KUMAR MITRA [REFERRED TO]
RAVINDER PAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. S.S. SHEOKAND [REFERRED TO]
UNION OF INDIA VS. DAYANAND PANDORA [REFERRED TO]
AMRIK SINGH VS. STATE OF PUNJAB [REFERRED TO]
GURMEL SINGH VS. CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS. [REFERRED TO]
SANTOSH SAINI VS. STATE OF HARYANA AND ORS. [REFERRED TO]
UNION OF INDIA AND ORS. VS. SUSHIL KUMAR VASHISHT AND ORS. [REFERRED TO]
DHIAN SINGH VS. STATE OF PUNJAB AND ORS. [REFERRED TO]
NAFE SINGH VS. HARYANA LAND RECLAMATION AND DEVELOPMENT CORPORATION LTD. AND ORS. [REFERRED TO]
KARMA DEVI VS. PUNJAB NATIONAL BANK [REFERRED TO]

JUDGEMENT

(1.) By way of present writ petition under Articles 226/227 of the Constitution of India, petitioner has challenged the order dtd. 2/3/1993 (Annexure P/11) vide which he was dismissed from service and the order dtd. 19/2/1994 (Annexure P/15) whereby the appeal of the petitioner was rejected.

(2.) Facts relevant for the purpose of decision of this writ petition; that the petitioner was appointed as an Officer in the respondent-Bank on 28/9/1974 and thereafter he was promoted and posted on different posts. In the year 1989, an anonymous complaint was received in the respondent-Bank on the basis of which, a show cause notice P/1) was issued to the petitioner which was duly responded by him. Union of India had constituted Central Vigilance Commission, respondent No.5 herein, and guidelines were framed by the Commission whereby consultation was required with the Commission before taking any action and as per Article 22 of the Central Vigilance Commission Manual, following guidelines were framed:-

(3.) Subsequently, the Union of India had issued instructions dtd. 21/7/1984 which are extracted hereunder:-

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GURDEEP SINGH Vs. PUNJAB & SIND BANK

Referred Judgements :-

JUDGEMENT

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