SHIBATOSH DUTTA Vs. THE UTTAR BIHAR GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Uttar Bihar Gramin Bank (hereinafter referred to as the 'Bank').

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner initially joined the Bank service on 4/10/1982 and pursuant to a departmental proceeding, he was removed from service on 15/5/2014.