ZORAWAR SINGH Vs. CANARA BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the Canara Bank.

(2.) This review application has been preferred seeking review of judgment and order dated 5.3.2001 passed by a Division Bench of this Court whereby LPA No. 498 of 2000 was dismissed without interfering with the judgment and order dated 29th February, 2000 passed by learned Single Judge whereby the writ petition preferred by the petitioner bearing CWJC No. 3787 of 1994 was dismissed without granting any relief to the petitioner against the order of punishment whereby the petitioner had been reverted from Scale-Ill to Scale-ll in the Canara Bank.

(3.) At the time of admission of this review application, by order dated 7.4.2004, a Division Bench of this Court admitting the review application has limited it in the following terms: