PRAKASH CHANDRA ROY Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner in the instant application has prayed for quashing the article of charges contained in memorandum dtd. 26/10/2005 (Annexure-1), the order of dismissal of the petitioner dtd. 18/12/2006 (Annexure-2) passed under the signature of the disciplinary authority ie the Assistant General Manager (Industrial Relations), Union Bank of India, the order of the appellate authority ie Deputy General Manager (HRM) dtd. 27/2/2007 (Annexure-3) and the order of the reviewing authority ie the General Manager (HRM) dtd. 3/7/2007

(3.) At the outset, learned counsel for the respondent- Bank has raised the question of maintainability of the instant writ application on account of this Court not having territorial jurisdiction to hear the case, all the proceedings with respect to the petitioner having taken place in the State of Maharashtra.