B.L.NEGI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Mr. P.C. Sharma after arguing the matter for some time has prayed that he is confining his challenge to the appellate order (Annexure P-9), dated 31st July, 2002. Mr. P.C. Sharma submits that against the major penalty of dismissal imposed upon the petitioner by the disciplinary authority, he had preferred appeal to the appellate authority as per Regulation 17 of the Union Bank of India Officer Employees' (Conduct) Regulations, 1976 (hereinafter referred to as the "Regulations"). The petitioner has not placed on record the copy of appeal, but has produced the same for perusal of this Court during the course of arguments.

(2.) Mr. P.C. Sharma has contended that the appellate order dated 31st July, 2002 is neither reasoned nor speaking. Mr. Sharma further contended that as per Regulation 17 of the Union Bank of India every ground taken in the appeal was to be considered and thereafter reasoned order was required to be passed.

(3.) Mr. N.K. Sood, learned Counsel appearing on behalf of the Bank-respondent has vehemently contended that the appellate order dated 31st July, 2002 is in accordance with law and may not be interferred by this Court.