T.D.MAKHIJA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India is filed by the Petitioner seeking quashing of the dismissal order dtd. 24/3/2001 passed by the Disciplinary Authority, Union Bank of India, and restoration of the services of the Petitioner with all benefits and full back-wages from 10/8/1999 by setting aside the suspension order dtd. 10/8/1999.

(2.) The Petitioner had joined the Respondent Bank in the year 1972. He appeared as an internal candidate for recruitment to the post of Officer Grade-I in the Respondent Bank in the year 1977. The Petitioner qualified the said examination based on the written test and he was promoted to Officers Grade-I in December 1977.

(3.) The Petitioner was selected to attain the Refresher Course for System Administrator held at Staff College, Bangalore. The Petitioner was posted as a System Administrator in the Okhla Branch of the Respondent Bank.