NAND KUMAR MAHTO Vs. JHARKHAND RAJYA GRAMIN BANK

JUDGEMENT

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

(2.) Petitioner, in this writ petition, has challenged the order of punishment dtd. 10/2/2015 and also the appellate order dtd. 26/6/2015. Petitioner confines his prayer to the appellate order.

(3.) Counsel for the petitioner submits that though in the heading of the order it has been mentioned that the same is speaking order, but, perusal of the same will lead to only one conclusion that the order is cryptic and without any reasons.