MANNU KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner in these proceedings under Article 226 of the Constitution, is aggrieved by an order issued by the first respondent, State Bank of India (hereafter called the Bank) dated 19.7.1194 dismissing him from the services.

(2.) The petitioner had joined services of the bank, as a clerk, in 1969; he was promoted as Officer, Grade I, in 1978, and further promoted as Officer, Grade-I, with effect from 1.9.1979. Whilst in service, he was placed under suspension, by the bank, on 31-12-1985 since he had been implicated in criminal proceedings, initiated pursuant to a first information report, alleging that he had committed an offence under Section 498-A, read with Section 306, Indian Penal Code. The Bank later revoked the suspension order on 17-3-1991.

(3.) The petitioner was convicted in the criminal proceedings, on 20-9-1993. The bank, invoking its power to dismiss an employee were convicted of criminal charges, under Section 10(l)(b)(i) of the Banking Regulation Act, and Rule 68(7)(i) of the State Bank of India Supervising Staff Service Rules, dismissed the petitioner from its services. The petitioner approached this court, impugning the order of dismissal.