REGENT COMPUTRONICS PVT. LTD.

KONDAL REDDY H. Appellant

V/S

CENTRAL BANK OF INDIA, HYDERABAD Respondents

Referred Judgements :-

TANUSREE ART V. R.N. PAL [REFERRED TO]
M. SUBBARAYUDU V. STATE OF AP [REFERRED TO]
SHAH BABULAL KHIMJI V. JAYABEN [REFERRED TO]
NATIONAL SEWING THREAD CO LIMITED CHIDAMBARAM THE REGISTRAR OF TRADE MARKS VS. JAMES CHADWICK AND BROS LIMITED:JAMES CHADWICK AND BROS LIMITED [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
SOUTH ASIA INDUSTRIES PRIVATE LIMITED VS. S B SARNP SINGH [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
UMAJI KESHAO MESHRAM VS. RADHIKABAI WIDOW OF ANANDRAO BANAPRKAR [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. PRABHA AGGARWAL [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. RAJENDRA SINGH [REFERRED TO]
UNION OF INDIA VS. S S GURAYYA [REFERRED TO]
THENKU VEERIAH VS. TAMISETTI NAGIAH [REFERRED TO]
SATTEMMA VS. VISHNU MURTHY [REFERRED TO]
M SRINIVAS VS. J N T UNIVERSITY [REFERRED TO]
A SRINATH VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
EXECUTIVE OFFICER GROUP TEMPLES GUNTUR VS. DASARATHA RAMA RAO [REFERRED TO]
RATANLAL NAHATA AND VS. NANDITA BOSE [REFERRED TO]
T V TULJARAM ROW VS. MKRVALAGAPPA CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) Whether an appeal against an order refusing to review a judgment passed by this Court lies is the question involved in this writ appeal. FACTS

(2.) The appellant filed a petition in WPMP (Sr.) No. 139192 of 2000 to review the judgment dated September 10, 1999 passed in Writ Petition No.4409 of 1994 by a learned single Judge of this Court. The learned single Judge dismissed the review petition holding that the appellant has to pursue the remedy before the appellate forum and not by review application.

(3.) The appellant herein was appointed as sub-staff in 1973 in the first respondent-Bank. He was promoted as Assistant Cashier-cum- Godown Keeper in 1978. He was charge sheeted for misappropriating a sum of Rs. 50,025-00 on May 21, 1984 while officiating as Chief Cashier of Ranijgunj Branch. The appellant pleaded guilty in the domestic enquiry and was found guilty of misconduct. On June 21, 1985 a notice was issued calling upon him to show-cause as to why he should not be dismissed from service. Upon consideration of the cause shown, an order of dismissal from service was passed. A departmental appeal preferred by him was rejected and a prayer for review thereof was also turned down. An industrial dispute in relation to the said orders was raised before the second respondent. A miscellaneous petition was filed therein to try the validity of domestic enquiry as preliminary issue so as to enable the first respondent-Bank to adduce evidence if domestic enquiry is held to be vitiated.

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KONDAL REDDY H Vs. CENTRAL BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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