SHER SINGH Vs. GENERAL MANAGER

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner praying inter alia for directions to the respondent to revoke the suspension of the petitioner and reinstate him in service with full back wages as also to compensate the petitioner for his malicious prosecution for 22 years.

(2.) THE brief facts of the case, as set up by the petitioner in the present writ petition, are that the petitioner was working as a Peon with the respondent bank since the year 1983. It may be noted that the records do not reflect any letter of appointment issued by the respondent Bank in favour of the petitioner. It is stated that in the year 1985, the Manager of the respondent bank lodged a complaint being FIR No. 343/85 with police Station, Darya Ganj against the petitioner under Sections 420/468 of the Indian penal Code.

(3.) IT is contended that after the FIR was lodged, the petitioner was placed under suspension and that the respondent Bank neither issued any charge-sheet to the petitioner nor was any show-cause notice given to him. It is further stated that the petitioner was not even paid any subsistence allowance pursuant to his suspension and that though the petitioner has remained under suspension for the past 22 years, but till date, no charge-sheet has been issued to him nor has any domestic inquiry been conducted against him.