RAMA SHANKAR SINGH Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) By Court Heard the petitioner Mr. Rama Shankar Singh (in person) as well as Learned Counsel appearing for the Respondent-Bank.

(2.) Perused the papers.

(3.) The petitioner by way of the present petition, under Article 226 of the Constitution of India, has prayed for issuance of an appropriate writ/order/direction for quashing and setting aside the order contained in letter No. ZO/DAW/2002-03/268, dated 27.11.2002 (Annexure-7). The petitioner has also prayed for quashing and setting aside the order contained in Memo No. ZO/PRS/DAD/03-04/1135, dated 02.01.2004 (Annexure-11). It is also prayed that the Respondents-authorities may be directed to consider the case of the petitioner for lesser punishment.