R A JADAV Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) . The present petition is filed by the petitioner who was appointed in the service as a clerk in 1969 in the respondent Bank. The petitioner came to be dismissed from the Bank's services with effect from 24.12.1986 vide disciplinary authority's letter no.RM/ AHD/ DPC/ CPM/ CON/ 107 dated 19.12.1986, a copy of which is produced at Annexure 'a' to this petition. The petitioner preferred an appeal against the said order of dismissal before the appellate authority who has also dismissed the appeal by an order dated 1.5.1987 and confirmed the order of dismissal. A copy of the order of the appellate authority is produced at Annexure 'B' to this petition.

(2.) . The charges levelled against the petitioner were like the petitioner fraudulently attempted to withdraw an amount of Rs.2000.00, from the Bank account no.3188 and similar other charges. A copy of charge sheet is produced at Annexure 'D' to the petition, wherein the charges are set out as under :

(3.) . An Inquiry Officer was appointed to inquire into the charges levelled against the petitioner, who examined the witnesses. The Inquiry Officer completed the inquiry and thereafter a show cause notice dated 19.11.1986 was issued to the petitioner to which the petitioner filed a reply. The show cause notice was to the effect that as to why the petitioner should not be dismissed from the Bank's services. A copy of the show cause notice is at Annexure 'F' to the petition and reply thereto dated 1.12.1986 is at Annexure 'G' to the petition.