CHIEF GENERAL MANAGER Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE facts pertaining to the Writ Petition are as follows :-

(2.) ALL the aforesaid orders have been challenged by the petitioner in this writ petition on the following grounds :-

(3.) BEFORE going into the contentions raised in the writ appeal relating to recovery of amount are concerned, it would be profitable to look into the charges levelled against the writ petitioner / delinquent. Six charges, which were levelled against the officer vide charge memo dated 18.2.2003, are as follows :-