DEOKI NANDAN PARASHAR Vs. AGRA DISTT CO OPERATIVE BANK AGRA
LAWS(SC)-1972-8-16
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on August 23,1972

DEOKI NANDAN PARASHAR Appellant
VERSUS
AGRA DISTT.CO OPERATIVE BANK,AGRA Respondents

JUDGEMENT

Palekar, J. - (1.) This is an appeal by special leave from the judgment and Order dated October 25, 1967 passed by the Allahabad High Court in Civil Miscellaneous Writ No. 3713 of 1967.
(2.) The petitioner Deoki Nandan Parashar was an employee of the Agra District Co-operative Bank Agra. He joined service as an Office Assistant in 1963 and was confirmed in that post a year later on May 14, 1964. On October 16, 1964 the petitioner was promoted as Executive Officer and was confirmed in that post after one year's probation expiring on 16-10-1965.
(3.) The Annual General Meeting of the Bank was fixed on August 25, 1966. An emergency meeting of the Board of Directors was called on the previous day for disposing of urgent business in connection with the proposed Annual General Meeting. At that meeting one A. P. Sharma, who was a Director, moved a resolution for terminating the services of the petitioner. It was passed. A letter was issued to the petitioner on August 25, 1966 intimating to him the termination of his services. A cheque was also issued for two months' salary in lieu of notice.;


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