KISHAN SINGH HYANKI Vs. CHAIRMAN

JUDGEMENT

(1.) Heard Shri Vishal Agarwal, learned counsel for the petitioner and Ms. Divya Chaurasiya, learned counsel holding brief of Shri Siddharth Singhal, learned counsel for the respondents through video conferencing.

(2.) The petition is being decided of at the admission stage, as per rules, on the consent of the parties.

(3.) Petitioner a Cashier (SR No. 249026) at Branch Office, Gola in Lucknow Division, had to face departmental enquiry. A charge-sheet dtd. 21/11/2016, was issued by the third respondent-Senior Division Manager, Divisional Officer, Hazratganj, Lucknow (Disciplinary Authority). Petitioner was charged with six charges with allegations of committing financial irregularities and embezzlement. The charges briefly stated is as follows: