NATVARLAL L BHATTI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS petition under Article-226 of the Constitution of India, has been preferred by the petitioner- a discharged employee of respondent no.1 � State Bank of India praying for the following reliefs :

(2.) FACTS relevant for the purpose of deciding this petition may be summarized as under :

(3.) UNDER such circumstances, petitioner was left with no other option but to approach this court by way of this petition under Article-226 of the Constitution. Pending final disposal of the petition, an amendment was prayed for in the petition by which the petitioner has also challenged the order dated 10/11/1997 passed by the Disciplinary Authority discharging the petitioner from the service pursuant to the departmental inquiry initiated against the petitioner. It is the case of the petitioner that considering the charge and the conclusion of the Departmental inquiry, the order discharging the petitioner from service is very harsh and disproportionate considering the alleged misconduct. It is his case that the petitioner had contacted the Union for preferring an appeal against the said order of discharge, but the Office Bearers of the Union failed to take any positive action in this regard and, therefore, he was left with no other option but to challenge the order of discharge by way of this petition.