BHAWESH KUMAR JHA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner has sought quashing of order dtd. 18/6/2019 passed by the Appellate Authority, whereby an appeal filed by the petitioner against dismissal from service of the bank has been rejected. Petitioner has also sought reinstatement with payment of all arrears.

(2.) This court would observe that the petitioner has not assailed the dismissal order dtd. 29/5/2018. For that reason alone, this Court was of the prima facie opinion that the relief for reinstatement claimed by the petitioner is not maintainable.

(3.) The learned senior counsel, however, submits that even if the appellate authority's order is set aside, petitioner's claim can be reconsidered by the appellate authority.