P.G. PURUSHOTHAMAN Vs. BANK OF BARODA

JUDGEMENT

(1.) HEARD learned counsel for the parties. Petitioner an employee under the first respondent bank was issued a charge -sheet vide memorandum dated 14.5.1986. He submitted a response. Disciplinary authority was not satisfied with the response and proceeded to appoint an inquiry officer with a direction to the inquiry officer to conduct an inquiry and submit the inquiry report.

(2.) INQUIRY officer submitted a report on 15.7.1988. It was adverse to the petitioner.

(3.) APPEAL filed by the petitioner against the decision of the disciplinary authority was dismissed by the appellate authority on 8.1.1990. The review petition filed before the reviewing authority by the petitioner was dismissed by the reviewing authority vide order dated 26.5.1990.