PARIMAL R. DAVE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By way of present petition, under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the impugned order of the termination of service dtd. 13/7/2007 passed by respondent No. 2- Disciplinary Authority and confirmed by respondent No. 3- Appellate Authority in Appeal by order dtd. 5/2/2008, and prayed, inter alia, that:-

(2.) The facts giving rise to present petition are that the petitioner was working as Assistant Cashier in the Petlad Branch of the State Bank of India. In the year 1993, for some transactions, the department had issued a show- cause notice to the petitioner on 24/12/1993. The said notice was replied by the petitioner and thereafter, the respondent No.2 decided to proceed with the inquiry.

(3.) I have heard Mr. Kirtidev Dave, learned Counsel for the petitioner and Mr. Pranav Desai, learned Counsel for the respondents.