JUDGEMENT
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(1.) Review Petitioners herein have filed this application for review of this
Court's judgment and order dated 18.05.2007 passed in Civil Appeal No.
2739 of 2007.
(2.) Respondent was working with the appellant - Bank. Almost
immediately prior to his retirement, he was asked to show cause as to why
action under the UCO Bank (Officers') Service Regulations, 1979 (for short
"the 1979 Regulations") should not be taken against him by notices dated
24.10.1996 and 30.10.1996.
(3.) Respondent reached his age of superannuation on 30.11.1996. A
disciplinary proceeding was initiated against him immediately thereafter. A
charge sheet, however, was issued only on 13.11.1998. He was dismissed
from service upon initiating a departmental proceedings.;
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