M.S.RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed, filter alia, praying for quashing the order dated 11.5.2012 (Annexure No. 19 to the writ petition) passed by the respondent No. 3, i.e. the Disciplinary Authority. It appears that the petitioner was posted as Senior Branch Manager M.M.G-3 at Bank of Baroda, Rampur Branch from where he was transferred to Agra. The petitioner was placed under suspension in contemplation of disciplinary enquiry. The enquiry was conducted in respect of various charges against the petitioner and the Inquiry Officer submitted its Enquiry Report. The Disciplinary Authority, by the order dated 5.8.2004, imposed punishment of removal from service against the petitioner.

(2.) Thereupon, the petitioner filed an Appeal before the Appellate Authority. The Appellate Authority, by the order dated 15.2.2005, dismissed the said Appeal filed by the petitioner.

(3.) The petitioner thereupon, filed a writ petition being Civil Misc. Writ Petition No. 30055 of 2005 before this Court challenging the order dated 5.8.2004 passed by the Disciplinary Authority and the order dated 15.2.2005 passed by the Appellate Authority.