R D GUPTA DECD Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) . The petitioner was an employee of the United Commercial Bank. The disciplinary authority after framing the charges against the petitioner, imposed punishment of withholding of two increments of pay for the years 1984 and 1985 with cumulative effect and the period of suspension was directed to be treated not on duty. The disciplinary authority also directed the payment of Rs.6,630.00 to be restored to the bank, if it was already not done. Mr.A.K.Singla, the learned counsel for the petitioner, submitted that the said amount was restored to the bank before the charge-sheet was issued on the 21st of October, 1983.

(2.) . The General Manager, as reviewing authority, exercising power under Regulation 18 of the United Commercial Bank Officer Employees' (Conduct) Regulations, 1976, issued a show-cause notice on the 13th of September, 1984 directing the petitioner to show cause as to why he be not removed from the services of the bank which shall not be a disqualification for future employment.. On the 1st of October, 1984, the petitioner sent his reply. On the 17th of November, 1984, the General Manager, as reviewing authority, imposed the punishment of dismissal. Challenging the order of the General Manger (Reviewing Authority), the petitioner had filed this writ petition. On the 21st of October, 1989, the petitioner died. His widow had been brought on record in the place of petitioner.

(3.) . Mr.A.K.Singla, the learned counsel for the petitioner, submitted that in the event of the petitioner succeeding, the widow of the petitioner would be entitled to monetary benefits for a period of 59 months.