G N KAMOL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner challenges the order of punishment date 31.8.2006 and the order dated 3.1.2007 passed in appeal, vide which, his service came to be terminated after departmental inquiry.

(2.) The facts giving rise to this petition are that the petitioner joined the service of respondent- bank as cashier in the year 1983, and later on, promoted as Senior Assistant.

(3.) On 11.7.2005, he was served with the chargesheet for misconduct while working as Senior Assistant. He submitted his reply to the chargesheet, however, vide order dated 16.8.2005, an Inquiry Officer was appointed to look into the charges. The Inquiry Officer submitted his report on 30.11.2005, wherein, it was concluded that the charges levelled against the petitioner are proved. Copy of the said inquiry report was forwarded to the petitioner along with communication dated 14.12.2005. Thereafter, a show-cause notice has been served upon the petitioner on 17.2005, wherein, the petitioner was called upon to show cause as to why the petitioner be not dismissed without notice. The petitioner responded to the said notice on 10.4.2006. Thereafter, the respondent bank passed tentative order of dismissal, and ultimately, petitioner has been dismissed vide order dated 31.8.2006. The appeal preferred by the petitioner was also dismissed.