KIRITSHANDRA CHINUBHAI PANDYA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged order dated october 19, 2005 and March 4, 2008 passed by the Disciplinary authority as well as the appellate authority respectively and to declare that the departmental proceedings initiated by the respondent bank against the petitioner is illegal and unjust.

(2.) THE brief facts are as under:

(3.) THE petitioner was appointed as a part time Safai Karmachari with the respondent bank at Gulbaitekra Branch of Central Bank of India from 1982. According to the petitioner, since he had fallen sick, he did not attend the duties. Therefore in the year the respondent issued a chargesheet and thereafter imposed punishment of stoppage of one increment with future effect. Thereafter again the petitioner did not attend duties and therefore another chargesheet was issued on May 8, 2004 for the misconduct of remaining absence for 216 days from service. Departmental proceedings were initiated and inquiry Report was submitted on August 9, 2005. Ultimately the petitioner was discharged from service with superannuation benefits by order dated October 19, 2005. The petitioner preferred an appeal before the appellate committee which came to be dismissed.