BALRAJ SINGH BHADAURIA Vs. STATE OF U P
LAWS(ALL)-2013-10-188
HIGH COURT OF ALLAHABAD
Decided on October 24,2013

Balraj Singh Bhadauria Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and Sri R.N. Singh, learned counsel appearing on behalf of respondent nos. 2, 3 and 4.
(2.) By means of the present writ petition, the petitioner is challenging the order dated 1.2.2013 passed by the Regional Manager, Sarva U.P. Gramin Bank, 803/B-1, Gwalior Road, Jhansi as well as order dated 3.10.2013 passed by the Secretary Board, Sarva U.P. Gramin Bank, Head Office, Jhansi.
(3.) It appears that the petitioner has been punished by order dated 28.5.2003 and he has been terminated from the service against which appeal filed by the petitioner has been dismissed vide order dated 4.9.2003. The petitioner has not challenged the aforesaid two orders further and the aforesaid two orders have attained finality.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.