K.S.SETHI Vs. PUNJAB & SIND BANK

JUDGEMENT

(1.) The present petition is preferred against the impugned order dated 12.08.2008 passed by the Disciplinary Authority, order dated 06.04.2009 passed by the Appellate Authority and order dated 14.09.2010 passed by the Reviewing Authority, whereby the petitioner has been removed from service under Regulation 4(1) of the Punjab & Sind Bank Officer Employees' (Discipline and Appeal) Regulations, 1981 as amended upto date.

(2.) Vide this petition, the petitioner seeks quashing of the aforenoted orders dated 12.08.2008, 06.04.2009 and 14.09.2010 with consequential benefits. Also seeking a direction to declare and strike down the rules of the respondent Bank, whereby an officer much lower than the rank than the Appointing Authority has been designated as the Disciplinary Authority as unconstitutional and arbitrary.

(3.) Case of the petitioner is that he joined the respondent Bank as a Probationary Officer on 04.04.1983. In the year 1995, the petitioner was actively espousing the cause of his fellow officers and became the General Secretary of the All India Punjab and Sind Bank Officers' Union, which is affiliated to AIBOC. Due to his sincerity and devotions, he became the Deputy General Secretary of AIBOC.