RAMESH KUMAR ROY Vs. STATE BANK OF INDIA AND ORS

JUDGEMENT

(1.) Heard Mr. N Mozika, the learned counsel for the appellant/writ petitioner as well as Mrs. T Yangi, the learned counsel for respondent.

(2.) This writ appeal has been directed against the judgment & order dated 1.7.09 passed by the learned single Judge dismissing the WP(C) No. 311 (SH) 2004 filed by the present appellant/writ petitioner for quashing the termination order dated 2.12.13 issued by the Assistant General Manager & Disciplinary Authority, SBI.

(3.) The appellant/writ petitioner was an employee of the SBI, Shillong in the capacity of Messenger and disciplinary proceedings had been initiated against him for the charges.