M.L. BANSAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioner, the erstwhile employee of the respondent no.1/Punjab National Bank, impugning the enquiry officer s report dated 30.12.1994 which holds the petitioner guilty with respect to various sub charges of the first charge in terms of Article of Charges dated 11.3.1994. Petitioner also impugns the report of the disciplinary authority dated 22.6.1995 imposing the major penalty of removal from services on the petitioner and which order of the disciplinary authority has been confirmed by the appellate authority s order dated 24.8.1995 and which is also challenged in this writ petition.

(2.) This case was originally argued in detail on various aspects, however, in view of the facts of the present case and the limited finding under Article 1 of the Memo of Charges against the petitioner, counsel for the petitioner on instructions from the petitioner who has been present in the Court during the entire course of hearing, confines the relief claimed in this writ petition to the reduction of the disproportionate punishment imposed upon the petitioner of removal from service. The ground which is urged in this regard is ground S of the writ petition and which reads as under:-

(3.) In order to appreciate this ground let me reproduce at this stage the relevant part of the enquiry officer s report dated 30.12.1994 which gives the relevant Article I of Article of Charges and the findings thereon. The relevant portion of the enquiry officer s report reads as under:-