SHUBHA BHARTI Vs. GENERAL MANAGER BANK OF BARODA

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is directed against the judgment dated 31.8.2012 passed by learned Single Judge in the petition preferred by the appellant under Article 226 of the Constitution of India seeking to quash the order dated 31.12.2009 of her removal from service without disqualification for future employment and the order dated 13.4.2010 rejecting the appeal preferred by her against the order of removal from service.

(2.) Learned Single Judge has observed that in the departmental inquiry initiated against the appellant, the charge of unauthorized absence was proved against her. Such departmental inquiry was conducted following due principles of natural justice and on the basis of the inquiry report, the respondent Bank found it fit to inflict penalty upon the appellant of removal from service, which shall not be a disqualification for future employment. Learned Single Judge has observed that the appellant has not alleged any malafide against any officer of the Bank. Learned Single Judge thus did not find any infirmity with the order passed by the Disciplinary Authority and confirmed by the Appellate Authority.

(3.) We have heard learned advocates for the parties.