SATISH MEHRA Vs. BANK OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the order of removal passed by the Disciplinary Authority which was confirmed by the Appellate Authority. From the records it appears that the father of the petitioner was the President of the Cricket Association in New Delhi. There was some investigation against the petitioner about opening of accounts in the names of fictitious persons in the second half of 1981. On 12.10.1981 petitioner submitted his resignation. On 10.12.1981 the Bank did not accept his resignation. On 4.1.1982 he was kept under suspension. On 31.3.1982 the Zonal Manager of the Bank wrote to the petitioner that the decision not to accept the resignation of the petitioner had been reconsidered and the resignation of the petitioner had been accepted and the petitioner stood relieved from the services of the Bank with immediate effect.

(2.) The petitioner did not accept this and he maintained that he continued to be the employee of the Bank, On 4.9.1982 the Zonal Manager wrote to the petitioner in the following terms:

(3.) The petitioner, as I had noticed above, has challenged these two orders.