Supreme Court - Daily Orders
Hori Singh vs State Bank Of India on 19 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.39 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15829/2022
(Arising out of impugned final judgment and order dated 16-03-2022
in WA No. 30241/2016 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
HORI SINGH Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
IA No. 101639/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 101640/2022 - EXEMPTION FROM FILING O.T.
Date : 19-09-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Sanjeev Bhatnagar, Adv.
Mr. S.K.S. Das, Adv.
Ms. Sarika Tyagi, Adv.
Mr. Anshul Kumar, Adv.
Mr. Manish Kumar Mishra, Adv.
Mr. M.K. Verma, Adv.
Mr. D. P. Pokharyal, Adv.
Dr. Sushil Balwada, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India, more particularly, when the petitioner has been removed from service in the year 2015 after conclusion of the departmental enquiry and after having 22 charges proved against him.
The Special Leave Petition stands dismissed. Signature Not Verified Digitally signed by SNEHA Date: 2022.09.20 15:50:52 IST Pending applications stand disposed of.
Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR