D S BISHNOI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed against the impugned order dated 19. 7. 1996 (Annexure-12 to the writ petition) and the order dated 14. 7. 1997 (Annexure-13 to the writ petition ).

(2.) HEARD learned counsel for the parties.

(3.) THE petitioner was a Branch Manager of the State Bank of India. He was given a charge-sheet dated 14. 9. 1993, vide Annexure-6 to the petition. He submitted his reply on 19. 8. 1995. vide Annexure-8 to the petition. Thereafter an inquiry was held in which he was given an opportunity of hearing. True copy of the inquiry report is Annexure-9 to the petition. A perusal of the same shows that charge Nos. I, II and IV have been proved by the Inquiry Officer but charge Nos. III and V have not been found proved. A perusal of charge Nos. I. II and IV which have been proved show that they are serious in nature. They indicate blatant irregularities committed by the petitioner. By letter dated 10. 11. 1995 vide Annexure-9 to the petition, the petitioner was forwarded a copy of the inquiry report and he was asked to show cause. The petitioner sent his reply to the show cause notice vide Annexure-10.