BARE LAL Vs. ANUSHASHANIK PRADHIKARI RANI LAXMI BAI

JUDGEMENT

(1.) Petitioner Bare Lal was serving as Branch Manager in Rani Laxmi Bai Kshetriya Gramin Bank which is said to have merged with Serva U.P. Gramin Bank with head office at Meerut w.e.f. 30.11.2007.

(2.) A surprise inspection of the branch was conducted on 23.8.1999. On the basis of the above surprise inspection a disciplinary enquiry was instituted against the petitioner on the allegation of fraudulent withdrawal/misappropriation of funds. On completion of enquiry, the disciplinary authority imposed penalty of dismissal upon him vide order dated 8.8.2000. Petitioner's appeal against the dismissal was dismissed by the Board of Directors of the Bank on 10.11.2000 which order was communicated to him vide letter dated 18.12.2000.

(3.) Petitioner has challenged the order of his dismissal from the service dated 8.8.2000 and the order dated 10.11.2000 passed in appeal (Annexures 9 and 11 respectively to the writ petition) by means of the present writ petition under Article 226 of the Constitution of India.