SUBHASH CHAND JAIN Vs. REGIONAL MANAGER PNB

JUDGEMENT

(1.) RULE.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) Petitioner was appointed as a clerk in the erstwhile Hindustan Bank, which later merged with the Punjab National Bank. In 1983, an incident of forgery and cheating had taken place in the bank for which bank had lodged a complaint with the police. After investigating the matter, the police registered an FIR against various officials of the bank including the petitioner. An FIR was registered under Section 420 read with Section 120B of the IPC. The petitioner was suspended from service and departmental enquiry was also initiated against him. On the basis of the report given by the Enquiry Officer, the disciplinary authority passed an order of dismissal of the petitioner from service. This order was challenged by filing a departmental appeal, which was dismissed by the Appellate Authority. Petitioner then raised an industrial dispute and the matter was referred for adjudication to the Central Government Industrial Tribunal with the following terms of reference: