DALIP SINGH OBEROL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner (since deceased and now represented by his legal representatives) is aggrieved by an order dismissing him from service as far back as in 1986.

(2.) The petitioner was appointed with respondent No. 1 (hereinafter called the Bank) and confirmed as a Grade-I Officer on 1st August, 1976. When the State Bank of India (Determination of Terms and Conditions of Service) Order, 1979 came into force, the petitioner was placed in the grade of Junior Management Grade Scale-I (for short JMG Scale-I).

(3.) While the petitioner was working as a Branch Manager in the Jwalaheri, Paschim Vihar branch of the Bank, certain irregularities came to the notice of the respondents. Accordingly, on or about 9th May, 1984 the Chief Regional Manager of the Bank asked the Audit Verification Cell to look into the irregularities. A detailed report was prepared by the Audit Verification Cell and submitted to the Chief Regional Manager on 22nd May, 1984.