DEOKI NANDAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the order of removal by the respondent bank by order dated the 8th of February, 1985.

(2.) Disciplinary action was initiated against the petitioner. Inquiry was held. The inquiry officer submitted his report on the 22nd of June, 1984.

(3.) On Charge No.1, the inquiry officer gave find that the charge stood partially proved. The charge was: "Yes purchased cheque from certain traders for substantial amounts without ascertaining genuineness of transactions.(Details of transactions in excess of Rs.10,000.00 Annexure-A).