M. B. PARMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner challenging the order dated 02.08.2005 passed by the disciplinary authority imposing a penalty of dismissal from service of culmination of departmental proceedings.

(2.) Facts in brief are as under:

(3.) It appears that the Registry had issued notice to the petitioner on 11.11.2020. The record of service shows that the petitioner has received the notice of the Court on 05.12.2020 which was issued on elevation of his advocate. Under challenge is the order of dismissal dated 02.08.2005 passed by the respondent bank. This was in pursuance of a charge-sheet issued to the petitioner. In all, four charges were imputed against the petitioner. Perusal of the Inquiry Officer's report, particularly the finding recorded therein, would indicate that one of the charge that is proved, is that of hurling obscenities at the Branch Manager and assaulting him with a mobile phone in the latter's cabin.