REGENT COMPUTRONICS PVT. LTD.

SHANT DEO TRIPATHI Appellant

V/S

DY. GENERAL MANAGER/ APPELLATE AUTHORITY S.B.I. Respondents

Referred Judgements :-

CHANDRAMA TEWARI V. UNION OF INDIA [REFERRED TO]
SYED RAHIMUDDIN V. DIRECTOR GENERAL,CSIR [REFERRED TO]
SARVESH KUMAR SHARMA V. NUCLEAR POWER CORPORATION OF INDIA LTD. AND ANOTHER [REFERRED TO]
GENERAL MANAGER,NATIONAL THERMAL POWER CORPORATION LTD. V. GURUCHARAN SINGH [REFERRED TO]
STATE OF MYSORE VS. SHIVABASAPPA SHIVAPPA MAKAPUR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
BAREILLY ELECTRICITY SUPPLY COMPANY LIMITED VS. WORKMEN [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD SHARIF [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
HIGH COURT OF PUNJAB AND HARYANA VS. AMRIK SINGH [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
R S SAINI VS. STATE OF PUNJAB [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
SHER BAHADUR VS. UNION OF INDIA [REFERRED TO]
LALIT POPLI VS. CANARA BANK [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
CHAIRMAN CUM M D T N C S CORPN LTD VS. K MEERABAI [REFERRED TO]
GOVT OF A P VS. MOHD NASRULLAH KHAN [REFERRED TO]
SURESH PATHRELLA VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
NOIDA ENTREPRENEURS ASSN VS. NOIDA [REFERRED TO]
INDIAN OVERSEAS BANK VS. P GANESAN [REFERRED TO]
UNION OF INDIA VS. NAMAN SINGH SEKHAWAT [REFERRED TO]
MANAGING DIRECTOR STATE BANK OF HYDERABAD VS. P KATA RAO [REFERRED TO]

JUDGEMENT

(1.) The Petitioner Shant Dev Tripathi has assailed the order dated 4th December, 2000 passed by Assistant General Manager, Region I, State Bank of India, Zonal Office, Kanpur (hereinafter referred to as "disciplinary authority") dismissing him from the post of Clerk, confining salary (for the period of suspension) to the subsistence allowance already paid to him; denying increment for the period of suspension; and the appellate order dated 4th September, 2001 passed by the Deputy General Manager rejecting appeal.

(2.) The facts in brief giving rise to the present dispute may be stated as under

(3.) The Petitioner while working as a Clerk in State Bank of India (hereinafter referred to as "Bank") (Kaimganj Branch) District Farrukhabad was served with a memo dated 20th September, 1994 making several allegations constituting irregularities etc. in discharge of his duties, requiring him to submit explanation within seven days failing which disciplinary proceedings are to be initiated against him under the Rules. He was also placed under suspension vide order dated 27th September, 1994. A supplementary memo was issued to Petitioner on 26th October, 1994 containing three more allegations/charges.

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SHANT DEO TRIPATHI Vs. GENERAL MANAGER

Referred Judgements :-

JUDGEMENT

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