C K SURTI Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) . The facts giving rise to this petition are as under : The petitioner was serving as a Branch Manager in Dena Bank Kamrej Branch. In April 1988, the Manager, R.D.D. sent his report to the Regional Manager, Dena Bank regarding direct dairy loans. Certain irregularities were alleged. The petitioner made voluntary statement before the Vigilance Department. Soon thereafter, the petitioner was suspended on 12-1-1989. A charge-sheet was given by the respondent no.2 to the petitioner on 16-5-1989. The petitioner submitted his written statement and written argument after receipt of charge-sheet. Inquiry was conducted and all the charges were found established against the petitioner. The report of the Enquiry Officer and the submissions made by the petitioner were considered by the Disciplinary Authority, and after considering the aforesaid material, the Disciplinary Authority ordered dismissal of the petitioner with immediate effect, without notice, on 17-7-1992 vide Annexure-'I'. It is this order, which is under challenge in this writ petition.

(2.) . The main grievance of the petitioner is that, he was not supplied with all the documents, statements and materials on which reliance was placed by the Disciplinary Authority. It was also alleged that the Disciplinary Authority sought opinion of the Vigilance Commission, Public Service Commission or any other authority but, it was not supplied to the petitioner.

(3.) . Another grievance is that, the order of dismissal is not a speaking order.