BISHAMBER LAL KAPUR Vs. ALLAHABAD BANK AND ORS.

JUDGEMENT

(1.) THE petitioner who was employed with the respondent bank in the Middle Management Grade, Scale -II is aggrieved by the action of the respondent bank dismissing the petitioner from service. The petitioner has sought quashing of the order dated 4.12.98 passed by respondent No.2 stated to be affirming the order of dismissal dated 1.6.98.

(2.) THE enquiry against the petitioner was based on allegation of defalcation of amounts and the petitioner was issued a charge sheet -cum -show cause notice on 7.4.84 and his services were terminated vide order dated 1.6.84 of the Assistant General Manager. The appeal against the same was rejected and the petitioner challenged the same by a Civil Writ Petition No.2513/84. This writ petition was partly allowed vide order dated 21.2.92 and the learned Single Judge quashed the order of dismissal against the petitioner on provisional basis.

(3.) THE petitioner filed a writ petition No.855/97 challenging the second order of dismissal dated 10.5.93 and in terms of order dated 7.9.98, the petitioner was directed to first avail of his remedy of appeal before the appellate authority. The petitioner thus preferred the appeal and the said appeal was dismissed by the appellate authority (Respondent No.2) on 4.12.98.