LAWS(DLH)-2003-5-78

MANJIT SINGH Vs. PUNJAB AND SIND BANK

Decided On May 13, 2003
MANJIT SINGH,S/O KHAZAN SINGH Appellant
V/S
PUNJAB AND SIND BANK Respondents

JUDGEMENT

(1.) Rule.Petitioner was working in MM Grade/Scale 2 with the respondent/Bank. A charge-sheet was served upon the petitioner on 25th January, 1992. The same is at page 45 of the paper-book, the same is reproduced below :-

(2.) An additional charge-sheet was also issued to the petitioner in relation to three other bank guarantees on 3rd June, 1992, which is also reproduced below :

(3.) An inquiry was ordered on 2nd June, 1992. The petitioner was dismissed from service by order dated 2nd May, 1995 and the appeal of the petitioner was also rejected by the appellate authority on 27th September, 1996.