N C GANGULY Vs. BANK OF BARODA

JUDGEMENT

(1.) These are the two connected writ petitions arising out of the order of dismissal of the Petitioner from service dated 8-3-1988 passed by the Punishing Authority and maintained by the appellate authority which dismissed the appeal vide order dated 20-11-1990 followed by order dated 11-4-1991. The writ petition No. 3766 of 1991 is directed against the appellate order dated 20-11-1990, while the writ petition no. 1746 of 1992 is directed against the order dated 11-4-1991.

(2.) It may be mentioned that writ petition no. 9292 of 1988 filed against the order dated 8-3-1988 had been dismissed as infructuous by a separate order passed on 25-11-1992 in view of the fact that the order dated 8-1-1988 merged in the appellate orders aforesaid which are under challenge in these petitions which I propose to decide separately by a common order with the consent of the parties' counsel. The affidavit exchanged in the writ petition no. 9292 of 1988 to be read in these writ petitions as well.

(3.) The Petitioner worked as Officiating/acting Manager of Fatehpur Branch of Bank of Baroda from 15-4-1978 to 30-6-1981 and of its Malwa Branch from July, 1982 to February, 1986. He was served with an Articles of charge dated 14-1-1986 in respect of his functioning as acting Manager during the aforesaid period.