REGENT COMPUTRONICS PVT. LTD.

M G Abrol Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

M.S. CHOUHAN VS. STATE BANK OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
RAM CHANDER VS. UNION OF INDIA [REFERRED TO]
STATE OF TAMIL NADU VS. S SUBRAMANIAM [REFERRED TO]
INSPECTOR GENERAL OF POLICE VS. THAVASIAPPAN [REFERRED TO]
DIRECTOR GENERAL OF POLICE VS. R JANIBASHA [REFERRED TO]
UNION OF INDIA VS. B K SRIVASTAVA [REFERRED TO]
UNION OF INDIA VS. A NAGAMALLESHWAR RAO [REFERRED TO]
M BHOJARAJA VS. STATE BANK OF MYSORE HEAD OFFICE BANGALORE [REFERRED TO]
RAGHUNATH CHANDRA SEXENA VS. STATE BANK OF INDIA, LUCKNOW [REFERRED TO]

JUDGEMENT

(1.) THE factual statement contained in para 2 of the petition brings out the service profile as also the circumstances which led to the petitioner being removed from service.

(2.) THE facts as given in para 2 of the petition are as under:

(3.) THE petitioner challenges the proceedings which have been held against him and resultantly prays that the final order of removal passed against him be set aside. These proceedings are being challenged interalia on the following grounds:

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M G ABROL Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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