NATIONAL BANK Vs. PUNJAB NATIONAL BANK, COMPANY INCORPORATED UNDER COMPANIES ACT THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR, PUNJAB NATIONAL BANK, AT CORPORATE OFFICE

JUDGEMENT

(1.) Heard Mr.Yadubans Giri, learned Senior Counsel for the petitioner and Mr. Sunil Kumar Singh No. 1, learned counsel appearing on behalf of Punjab National Bank and its officials.

(2.) Prayer in this writ application of the petitioner reads as follows:

(3.) Mr. Giri with reference to the aforementioned relief would submit that the impugned order of punishment is wholly unsustainable, inasmuch as, charges framed against the petitioner, in fact, did not amount to misconduct specially when the Bank was not put to any loss. He had also submitted that the impugned order of punishment in keeping with the bright career of the petitioner is both disproportionate and harsh.