Yash Pal Singh vs Hardoi Urban Cooperative Bank ...
2012 Latest Caselaw 4058 ALL

Citation : 2012 Latest Caselaw 4058 ALL
Judgement Date : 10 September, 2012

Allahabad High Court

Yash Pal Singh vs Hardoi Urban Cooperative Bank ... on 10 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4801 of 2012
 

 
Petitioner :- Yash Pal Singh
 
Respondent :- Hardoi Urban Cooperative Bank Ltd. Through Chairman Hardoi &
 
Petitioner Counsel :- Rajesh Kumar Verma,Delip Kumar Verma
 
Respondent Counsel :- C.S.C.,Sanjay Kumar
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that no chargesheet was formally served on the petitioner. Only order of suspension was passed in which certain charges were mentioned. The petitioner sought certain documents that were necessary for giving effective reply. The documents including the enquiry report was not supplied and the petitioner has been dismissed from service.

Sri Sanjay Kumar, Advocate has put in appearance for respondent nos.1 to 4.

Let notice be issued to respondent nos.5 and 6, returnable in four weeks.

Order Date :- 10.9.2012

A.Nigam