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Judgment
Upon conclusion of disciplinary proceedings, penalty of dismissal from service has been inflicted upon petitioner vide order of 30th June, 2017, which
according to counsel for respondent-Bank is subjudiced in appeal. This Court is apprised that this appeal has to be considered and decided by the
Board of Directors of the respondent-Bank.
Since the appeal is pending, therefore, this Court is not inclined to entertain this petition.
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At this stage, petitioner’s counsel submits that instead of inviting a decision on the pending appeal, a fresh appeal would be filed within two weeks.
If it is so done, then the competent authority/Board of Directors of the respondent-Bank shall consider the said appeal in light of the applicable Rules
and Regulations and provide an opportunity of hearing to petitioner, if permissible and to decide the said appeal by way of a speaking order within a
period of twelve weeks from today and the fate of the said appeal be conveyed to petitioner within two weeks thereafter, so that petitioner may avail
of the remedies, as available in law.
With the aforesaid directions, this petition and the applications are accordingly disposed of.
Copy of this order be give dasti to counsels for petitioner and respondent-Bank.