ARJUN BATHINI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel appearing for the respondents.

(2.) This writ petition is filed to issue writ of Mandamus to declare the action of the 3rdRespondent in issuing the Articles of Charge in Ref. No. CO:ERD: OS: MISC:341:2022 dated 01- 08-2022 as illegal, arbitrary, unconstitutional, and violation of Articles 14, 16, 19 and 21 of the Constitution of India besides being in violation of Service Rules and Union Bank of India Officers Employee's (Conduct) Regulations, 1976 and to set aside the Articles of Charge in Ref. No. CO: ERD: OS: MISC:341:2022 dtd.1/8/2022 issued by the

(3.) rdRespondent. 3. The case of the petitioner, in brief, is as follows: