M J BARAIYA Vs. STATE BANK OF SAURASHTRA

JUDGEMENT

(1.) The petitioner, by way of this petition has challenged the order of compulsory retirement passed against him by the General Manager (Operations) of the respondent-bank dated 23-5-1990 (Annexure "B" to the petition) which was confirmed in appeal by the appellate authority by his order dated 18-6-1991 (Annexure "C" to the petition).

(2.) The brief facts leading to the present petition are that the petitioner while working in the capacity of Manager of the respondent-Bank at Krankech Branch, District Amreli was issued a chargesheet for certain acts of misconduct and/or irregularities as reflected in the said chargesheet produced at Annexure "A" to the petition. Thereafter, departmental inquiry was conducted and the Inquiry Officer had held that some of the charges against the petitioner are proved, but the disciplinary authority after going through the entire departmental proceedings and the findings recorded held the petitioner guilty of all the charges, and ultimately, passed the order of compulsory retirement, whereupon the petitioner preferred appeal before the appellate authority which also came to be dismissed. It is against these two orders that the present petitioner has approached this.

(3.) Mr. Rana, learned Counsel for the petitioner, has submitted that the respondent-authorities have committed an error in passing the order of compulsory retirement, as also, the order confirming the compulsory retirement passed by the appellate authority in appeal.