PRAVEEN SHRIVASTAVA Vs. ALLAHABAD BANK

JUDGEMENT

(1.) PETITIONER was Manager of respondent -Bank, who has been dismissed from service consequent upon an enquiry being held against him. The dismissal order of 23rd December, 1997 (Annexure P -8) was challenged by petitioner by way of a statutory appeal and petitioner's appeal also stands dismissed vide impugned order of 6th June, 1998 (Annexure P -10). Petitioner had also filed a review petition, which also stands dismissed vide order of 26th September, 1998 (Annexure P -12).

(2.) THE case set out against petitioner, as noticed in the Enquiry Report, is as under: -

(3.) IN the Enquiry, petitioner was proceeded ex parte on 11th September, 1997. It is also noted by the Enquiry Officer that a letter of 24th September, 1997 was received from petitioner whereby he had informed that he could not attend the proceedings, as his Defence Assistant was not posted at Meerut. This letter was received by the Enquiry Officer through messenger on 29th September, 1997 and it stands recorded by the Enquiry Officer that he informed the special messenger that petitioner should attend the enquiry proceedings on the next date i.e. on 30th September, 1997. However, petitioner did not attend the enquiry proceedings on 30th September, 1997. It also stands noted by the Enquiry Officer that petitioner had produced his letter of 7th April, 1997 wherein he had admitted having withdrawn Rs. 45,000/ - there years ago and after the complaint of his depositing the said amount on 8th April, 1997 in the Sundry Creditor's Account.