VIJAY KUMAR TRIPATHI Vs. INDIAN BANK

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner and Learned Counsel for the State. There are some basic issues which are not in dispute in the present writ application. Petitioner was an employee of the Indian Bank and was holding the post of a Clerk -cum -Shroff. A criminal case came to be filed emerging out of some disputes within the family of the petitioner where he was also made an accused. It was a case of murder and some other offences under the I.P.C.

(2.) THE trial court found the petitioner guilty and this conviction forced the hands of the respondent -Bank to invoke the provisions of Section 10(1)(b)(i) of Banking Regulation Act, 1949. Petitioner was therefore, dismissed from service on 17.8.1998.

(3.) PETITIONER is aggrieved because there are certain conditions which have been made in this letter while accepting his joining: -