JAI KISHAN Vs. ALLAHABAD BANK

JUDGEMENT

(1.) BY this writ petition, the petitioner impugns the order dated 14.4.1984 imposed by the disciplinary authority dismissing his services, and also the order of the appellate authority dated 3.1.1994 dismissing the appeal filed by the petitioner against the order of the disciplinary authority. Petitioner has been found guilty of forging bank drafts and seeking to encash the same.

(2.) SINCE the chargesheet in the present case is a short one I reproduce the said chargesheet dated 9.3.1984 as under: -

(3.) IN view of the fact that petitioner admitted to the charges against him, the enquiry officer by his report dated 12.4.1984 gave a finding of guilt against the petitioner. The disciplinary authority vide its order dated 14.4.1984 visited the petitioner with penalty of dismissal of removal from service. The appeal filed by the petitioner on 14.5.1984 was dismissed by the appellate authority on 3.1.1994. It may be noted that petitioner had otherwise also by his letters dated 1.3.1984 and 21.3.1984 admitted his guilt.