J.S. BATRA Vs. HIMACHAL PRADESH GRAMIN BANK

JUDGEMENT

(1.) THE petition is filed with the following prayers:

(2.) THAT alternatively, this Hon'ble Court may kindly quash the impugned orders and direct the Respondent Bank to take a lenient view in the matter and inflicting upon the Petitioner punishment which is not harsh as terminating/dismissing the Petitioner from service or give appointment to the Petitioner on any post in the Respondent Bank as per his qualification to meet the ends of justice.