DASHRATH SINGH Vs. ANDHRA BANK & ORS.

JUDGEMENT

(1.) By way of the present petition the petitioner seeks direction to the respondents to reinstate the petitioner with continuity of service and consequential benfits and for quashing the order dated 20th July, 2001 passed by respondent No.1 whereby punishment of dismissal was imposed on the petitioner.

(2.) Briefly stated the facts leading to filing of the present petition are that the petitioner was working as peon with the respondent Andhra Bank. While working at Vishwash Nagar, Branch, Shahdara, Delhi of the respondent Bank, the petitioner hurt his superior officer Shri Narinder Pal. FIR No.116/92 under Section 325 of Indian Penal Code (hereinafter referred to as ,,IPC) was registered at Vivek Vihar Police Station against the petitioner.

(3.) The respondent Bank also issued a charge sheet dated 23rd October, 1992 against the petitioner for holding disciplinary proceedings. The petitioner replied to the charge sheet and denied the charges. He further pleaded that the incident occurred as Mr.Narender Pal used to harras him and on the said date provoked him.