H K OBERAI Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri A. C. Tripathi for the respondent.

(2.) The petitioner is challenging the Impugned order dated 31.8.1994, Annexure-9 to the writ petition and the appellate order dated 26.8.1995. Annexure-22 to the writ petition. The petitioner was an officer in the Central Bank and he was charge-sheeted and after an enquiry in which he was given opportunity of hearing, he was dismissed from service. He filed an appeal which has been rejected by the order dated 26.8.1995. Hence this petition.

(3.) In the appellate order, there is a finding of fact that the petitioner wanted to help a party by mala fide manner. He removed the manifold No. 89448 of Rs. 2.51,857 and did not debit the same to the party's account. This was only unearthed from I.B.R. reconciliation. These are findings of fact and we cannot Interfere with them in writ jurisdiction. A Bank operates on the public confidence and the employees of the Bank have to maintain the highest standards of discipline and Integrity.