MD. BADRUDDIN, SON OF LATE MD. HADIS Vs. STATE BANK OF INDIA THROUGH
LAWS(JHAR)-2017-4-27
HIGH COURT OF JHARKHAND
Decided on April 18,2017

MD. BADRUDDIN, SON OF LATE MD. HADIS Appellant
VERSUS
STATE BANK OF INDIA THROUGH Respondents

JUDGEMENT

S.N.PATHAK, J. - (1.) The appellant in both the Letters Patent Appeals is same and the questions involved are inter-related and as such, have been tagged and heard together and are being disposed of by this common Judgment.
(2.) Heard Mr. Anil Kumar Sinha, learned Sr. Counsel assisted by Mr. Saurav Arun for the appellant in both the appeals and Mr. Rajesh Kumar, learned counsel appearing for the respondents - Bank.
(3.) The appellant has challenged the Judgment/order dated 15.06.2007, by which learned Single Judge dismissed C.W.J.C. No. 2310 of 1995 (R) filed against the punishment of removal from the service and C.W.J.C. No. 56 of 1996 (R) which was filed against the inflicting punishment of reversion to Junior Manager Grade at lowest scale.;


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