NARESH PRASAD Vs. JHARKHAND GRAMIN BANK

JUDGEMENT

(1.) The appellant who is the writ petitioner suffered the order dtd. 18/7/2012 of removal from service passed by the Chairman, Jharkhand Gramin Bank.

(2.) The aforesaid order of punishment was affirmed by the appellate authority vide an order dtd. 5/12/2012.

(3.) These orders were challenged by the appellant in WP(S) No. 6628 of 2013, without success.