RAJENDRA SHANKAR SHUKLA Vs. U.C.O. BANK

JUDGEMENT

(1.) IN the present petition filed under Article 226 of the Constitution of India the Petitioner challenges the validity of the order dated 30.6.1999 (Annexure P/21) passed by the Assistant General Manager (Disciplinary Authority).

(2.) THE indisputable facts in nutshell are that the Petitioner was working as Manager in the UCO Bank and was posted at the Indira Gandhi Krishi Vishwavidyalaya (IGKVV) extension counter, Raipur:

(3.) AFTER a period of 71/2 years the Respondent - Bank issued a charge sheet dated 20.5.1998 to the Petitioner containing the following charges: