SITA RAM MEENA Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) Rule. Learned advocate Mr.Varun K. Patel waives service of notice of Rule for the respondents.

(2.) In this petition, the petitioner has challenged the order dated 15.01.2016 passed by the Disciplinary Authority, order dated 30.04.2016 passed by the Appellate Authority and the order dated 14.12.2018 passed by the Reviewing Authority.

(3.) It is submitted by the learned advocate for the petitioner that the petitioner was appointed as Clerk in the respondent Dena Bank on 05.01.1979. Thereafter, the petitioner got promotion on various posts. Lastly, the petitioner was promoted as Chief Manager of the respondent Bank. It is further submitted that the petitioner came to be suspended and, thereafter, articles of charge-sheet along with the statement of allegations were served to the petitioner on 27.09.2014. The petitioner submitted his reply and after conducting disciplinary inquiry, two charges were levelled against the petitioner have been proved i.e.