ASHOK KUMAR CHHABRA Vs. INDIAN BANK

JUDGEMENT

(1.) THIS petition invoking Article 226 of the Constitution of India impugns the order dated 9th March, 2000 of the Disciplinary Authority of the respondent Bank imposing upon the petitioner major penalty of dismissal from service in terms of Regulation 4(j) of Indian Bank Officer Employees' (Discipline & Appeal) Regulations, 1976. The petitioner also seeks the relief of reinstatement with all consequential benefits.

(2.) NOTICE of the petition and the application for interim relief were issued though no interim relief granted. Rule was issued in the writ petition on 26th July, 2002 and the application for interim relief dismissed. The petitioner was permitted to file additional affidavit. Mediation was attempted but without any success. Written synopsis of submissions filed by the counsels are on record. The counsels have also been heard.

(3.) ON enquiry whether the petitioner, if the order of dismissal from service were to stand, would not be entitled to the respondent's share of provident fund, gratuity, pension etc., the answer is in the affirmative.