Departmental enquiry – High Court under Article 226 of the Constitution cannot review/re appreciate the evidence and to arrive at an independent finding on the evidence.
SUPREME COURT OF INDIA DIVISON BENCH STATE BANK OF INDIA AND ANOTHER — Appellant Vs. K.S. VISHWANATH — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…