Vivek Kumar Birla, J. - (1.) Heard Sri Siddharth Khare, learned counsel for the petitioner as well as Sri P.K. Singhal, learned counsel for the respondents-Bank and perused the record.
(2.) Pleading between the parties have been exchanged and with their consent, the present petition is being decided finally at the admission stage itself.
(3.) Present petition has been filed challenging the impugned order dated 30.6.2012 passed by the General Manager of the Prathma Bank and the order dated 27.12.2012 passed by the Chairman, Prathma Bank, Moradabad. A further prayer has been made to direct the respondents to forthwith reinstate the petitioner on his post with all consequential benefits of continuity of service with all arrears of salary.;