PYARE LAL VERMA Vs. STATE OF U.P

JUDGEMENT

(1.) The petitioner has come up with this writ petition challenging the order dated 30.4.2008 by which he has been dismissed from service and the order dated 22.4.2008 by which approval has been granted to the dismissal order.

(2.) Briefly stated the facts of the case are that the petitioner at the relevant point of time was working as Junior Branch Manager in Branch Mahobkhand, in the Hamirpur District Cooperative Bank Ltd., Mahoba. He was placed under suspension on 6.2.2006 and a chargesheet dated 20.4.2006 was issued wherein it was alleged that on 25.10.2005 he came to the Branch Office in a drunken state and misbehaved with the staff. Thereafter, an enquiry was held and on the basis of the report of the Enquiry Officer the petitioner was stated to have been exonerated of the above charge and reinstated in service by the resolution of the Committee of Management of the concerned bank dated 16.5.2006.

(3.) Thereafter another chargesheet was issued to the petitioner on 17.7.2006 in which following charges were levelled against the petitioner:-