MAHENDRASINH DOLATSINH THAKOR Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) In this petition, the petitioner has challenged the order dated 4.4.02 by which the Disciplinary Authority dismissed the petitioner from service. The petitioner has also challenged the order dated 30th September 2002 by which his appeal against the order of dismissal came to be rejected as also the order dated 26.4.03 by which the Review Application filed by the petitioner also came to be rejected.

(2.) Short facts leading to the present petition can be noted at this stage.

(3.) Panchmahal Cement In the said chargesheet, it was further alleged that it has come to light that the petitioner was employed with the Indian Bank in Clerical cadre during the period between 11.3.77 to 27.4.85 and he was dismissed from service on account of fraud committed by him while working in the Term Deposit Section of Baroda Branch of the Bank. It is further alleged that a case was filed against the petitioner by the Indian Bank and a decree was passed in favour of the Indian Bank whereby the Civil Judge, (Senior Division), Vadodara, has passed order dated 29th January 2001 against Dena Bank for withholding a sum of Rs.9 lacs from the payment under the Voluntary Retirement Scheme if the petitioner has opted for the same. On the basis of the above allegations, it was stated that the petitioner has wilfully suppressed/concealed the details of his previous employment and has furnished wrong information regarding his work experience in the bio-data submitted to the Bank at the time of his appointment with the sole intention of getting employment in the Bank by resorting to wrongful means. It was, therefore, alleged that the aforesaid acts if proved would constitute the following acts of misconduct :