RAJENDRAKUMAR S MATKHARE Vs. BANK OF BARODA

JUDGEMENT

(1.) THE petitioner herein has challenged the order passed by the Appellate Authority & Deputy General Manager, Central Gujarat Zone, Baroda, respondent no.2 herein, dated 17.01.2002 whereby, the appeal preferred by the petitioner was rejected and the punishment of dismissal from service passed against the petitioner by the Assistant General Manager (Anand Region), respondent no.1 herein, vide order dated 03.11.2000, was confirmed.

(2.) THE facts in brief as emerging from the record are that on 28.08.1981 the petitioner herein was appointed as a ClerkcumCashier at the Anand Main Branch of the respondentBank of Baroda. By communication dated 02.03.1996 issued by the Assistant General Manager of the respondentBank, the petitioner was called upon to give written explanation in respect of an alleged incident of fraud of Rs.1,80,000/ at the said Branch of the respondentBank on or before 09.03.1996.

(3.) THE petitioner submitted his detailed reply / written explanation vide reply dated 12.03.1996. With effect from