P. VIJAYARANGAM Vs. STATE BANK OF INDIA, REP. BY ITS GENERAL MANAGER (OPERATIONS), RAJAJI SALAI, MADRAS AND STATE BANK OF INDIA REP. BY ITS DEPUTY MANAGING DIRECTOR (PERSONNEL) APPELLATE AUTHORITY, CENTRAL OFFICE, BOMBAY

JUDGEMENT

(1.) PETITIONER has challenged the order of punishment imposed by the first respondent as confirmed by the second respondent in appeal.

(2.) PETITIONER joined State Bank of India (hereinafter called as "the Bank") in the year 1956. In December 1988, the petitioner was called upon to explain certain allegations. Though the petitioner denied the allegations, subsequently the bank issued charge -sheet dated 3.10.1989 containing 8 charges. A departmental enquiry was held and the enquiry officer held that out of 8 charges, three charges had not been established, three charges had been fully established and two charges had been partially established against the petitioner. On the basis of the report of the enquiry officer, disciplinary authority imposed punishment of reduction in basic pay of the petitioner by five stages. The appeal preferred by the petitioner having been dismissed, the present writ petition has been filed.

(3.) LEARNED counsel appearing for the respondents has supported the order passed by the disciplinary authority as confirmed in the appeal.