N. R. BHAT Vs. SYNDICATE BANK

JUDGEMENT

(1.) Petitioner is before me challenging the order dated 3-3-1997 Annexure-FF passed by the Disciplinary Authority and also challenging the order dated 6-4-1997 Annexure-HH.

(2.) Facts in brief are as under:

(3.) On receipt of the charge, petitioner filed his reply denying the charges. Thereafter the disciplinary authority constituted an enquiring authority in the matter. Notice was issued. Disciplinary proceedings were allowfed on several dates. The enquiring authority came to a conclusion as under :