VED PRAKASH GUPTA Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) This writ petition has been filed, praying for following reliefs :-

(2.) The factual position of the case:-

(3.) 3(I). Feeling aggrieved, the petitioner has challenged the inquiry report and the punishment orders as imposed upon him, in terms of Annexures P-6, P-7, P-8 and P-11 and has also prayed for issuing him a suitable relieving letter. Annexure P-3, whereby petitioner was retired under Regulation 19(2) has also been challenged.