PRAHLAD JANGID Vs. RAJASTHAN MARUDHARA GRAMIN BANK

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, above-numbered SBCWP No.15731/2021, is being tagged in the present batch of petitions (above-numbered SBCWP No.3832/2020 & 2269/2020). Arguments in all the three petitions were therefore, heard together and the same are being decided by this common judgment.

(2.) The prayer clauses of the present petitions read as under:

(3.) For the purpose of the present adjudication, notwithstanding the mere marginal variation in the factual matrix of the present cases, the factual matrix pertaining to SBCWP Nos.3832/2020 & 15731/2021 (wherein challenge is being laid to initiation of disciplinary proceedings against the petitioners therein), is being taken from SBCWP No.3832/2020, while treating the same as a lead case, in regard thereto; however, the factual matrix of SBCWP No.2269/2020, owing to the challenge laid therein with regard to culmination of the disciplinary proceedings into award of punishment to the petitioner), is being taken separately.