REGENT COMPUTRONICS PVT. LTD.

RANJEET SINGH Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. H C GOEL [REFERRED TO]
UNION BANK OF INDIA VS. VISHWA MOHAN [REFERRED TO]
R S SAINI VS. STATE OF PUNJAB [REFERRED TO]
STATE BANK OF INDIA VS. BELA BAGCHI [REFERRED TO]
LAV NIGAM VS. CHAIRMAN AND MD ITI LTD [REFERRED TO]
STATE BANK OF INDIA VS. RAMESH DINKAR PUNDE [REFERRED TO]
UNION OF INDIA VS. K G SONI [REFERRED TO]
SURESH PATHRELLA VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
KUMAR UPENDRA SINGH PARIMAR VS. B S CO-OPT LAND DEV BANK LTD [REFERRED TO]
AVINASH SADASHIV BHOSALE VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner, who was an Assistant Manager in Middle Management Grade (hereinafter referred to as "the M.M. Grade") scale in Patna Main Branch, State Bank of India, prior to his suspension and dismissal, prays for the following reliefs:--

(2.) Before I examine the grounds of challenge and the submissions made on behalf of the Bank in opposition to the reliefs, it would be relevant to notice the facts of the case in brief:--

(3.) The petitioner submitted a detailed show-cause reply with respect to each of the charges held to be proved by both of them.

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RANJEET SINGH Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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