BAIJNATH PRASAD Vs. THE CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Disciplinary proceedings were initiated against the appellant on the ground that he knowingly made a false statement pertaining to his employment in the Bank. Though he was matriculate, he claimed the appointment as a sub-staff, producing a certificate of having passed 8th standard. Thereafter, he appeared for matriculation again with a different date of birth, as alleged, and after having passed the matriculation, secured promotion to the post of Clerk.

(3.) While continuing as Clerk, the respondent-Bank received information that the appellant had made a deliberate false statement regarding his education for securing the employment in the Bank. Thus, on initiating disciplinary action, he was discharged from service with superannuation benefits. The departmental remedies were unsuccessful to the appellant.