M R VASAWA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged an order dated 17.07.2002, passed by the General Manager, State Bank of India, Ahmedabad, for forfeiting the entire gratuity payable to the petitioner for certain acts and omissions on his part.

(2.) BRIEF facts are as under: -

(3.) IT will be necessary to note the imputation of the charges i.e. the alleged irregularities committed by the petitioner during the course of his employment. Such imputation reads thus: -