UNITED BANK OF INDIA Vs. BACHAN PRASAD LALL

JUDGEMENT

(1.) The appellant, being dissatisfied with the judgment of the Division Bench of the High Court dated 11th May, 2010, has preferred the present appeal.

(2.) The facts relevant for the purpose culled out from the record are that the respondent employee joined service as a Clerk-cumTypist in the year 1973 and while in service committed serious irregularities in discharge of his duties, was placed under suspension by an Order dated 7th August, 1995. He was later served with the charge-sheet along with the statement of allegation on 2nd March 1996. After the disciplinary inquiry was conducted in accordance with the disciplinary rules of the Bank, the inquiry officer found the charges proved. In consequence thereof, the respondent was dismissed from service by an Order dated 6th December, 2000 and the appellate authority also rejected the appeal preferred by the respondent employee by an Order dated 24th April, 2004.

(3.) The reference was made for adjudication by the appropriate Government in exercise of its powers under clause(d) of subSection(1) and sub-Section (2A) of Section 10 of the Industrial Disputes Act, 1947(hereinafter being referred to as the "Act 1947") vide Order dated 27th July, 2005. The same is as under:-