NEEL BHUSHAN KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner as also learned counsel for the Bank.

(2.) Petitioner has approached this Court for quashing of order dated 20.8.2014 (Annexure 8), passed by the Appellate authority (respondent no.2), whereby punishment of dismissal without notice has been inflicted on the petitioner by the Disciplinary Authority vide office order dated 28.12.2013 (Annexure 7) in terms of memorandum of settlement dated 10.4.2002.

(3.) Learned counsel for the respondent bank has taken preliminary objection regarding maintainability of the proceedings. He submits that the petitioner being a workman within the definition of the Industrial Disputes Act, 1947 (herein after referred to as 'the Act'), should have first approached the appropriate Authority under the said Act. Relevant objection is made in the counter affidavit filed on behalf of the respondent bank.