Saurabh Lavania, J. - (1.) Heard Sri Som Kartik, learned counsel for the petitioner and Sri A K Chaturvedi, Senior Advocate assisted by Sri Ashwani Kumar Singh, learned counsel for the respondent-Bank.
(2.) By means of the present writ petition, the petitioner has challenged the order of dismissal dated 21.04.1980. The main relief sought by the petitioner in the present writ petition is quoted below for ready reference:- "(A) Issue a writ in the nature of certiorari to quash the order of dismissal of the petition vide order dated 21.04.1980 passed by opposite party No. 2 on behalf of opposite party No. 1 and declare the same as illegal and void and is inoperative and that the petitioner be deemed to be continuing in service."
(3.) The relief has been sought broadly on the ground to the effect that the order of dismissal dated 21.04.1980 has been passed without giving the proper opportunity of hearing during the enquiry proceedings.;