DILIPBHAI KANTILAL SHAH Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) <DJG>BHAGWATI PRASAD, J.</DJG> Heard learned advocate for the parties.

(2.) The appellant by way of this Letters Patent Appeal under Clause 15 of the Letters Patent has approached this Court challenging the judgment and order dated 3.3.1997 passed by learned Single Judge in Special Civil Application No. 5431 of 1994 to the extent the Special Civil Application is dismissed.

(3.) The appellant-petitioner joined the services of respondent Bank on 6.1.1964, as a Cashier-cum-Clerk. After 8 years, the petitioner was promoted to the post of an Officer. The petitioner was issued two chargesheets dated 15.11.1982 and 28.5.1983. After holding Departmental Inquiry, the petitioner's services came to be terminated. The petitioner was suspended on 26.4.1982. The appeal preferred against the order of termination was also rejected, therefore, the petitioner filed Special Civil Application No. 3769 of 1987, which is also dismissed and against same, Letters Patent Appeal is also filed.