RANVEER SINGH RATHORE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a clerk working with the respondent-Punjab National bank, an F.I.R. was lodged against the petitioner on 31.01.2004 by Premwati for solemnizing several marriages with different ladies. A case was registered against the petitioner, being Case Crime No. 42 of 2004, under Sections 419, 420, 467 468 and 494 I.P.C., Police Station Dataganj, District Badaun. In the mean time, disciplinary proceedings was initiated against the petitioner by issuing charge sheet on 25.03.2004 for submitting forged High School certificate, thus, procuring promotion. The petitioner submitted his reply on 10.05.2004 denying the charges levelled against him but the respondent-bank did not proceed further. In the mean time, Premwati Devi filed Writ Petition No. 40337 of 2004 for taking action against the petitioner under the disciplinary rules. The petition was disposed of on 27.10.2005 directing the respondent-bank to enquire into the complaint. The Branch Manager of Usawan Branch, served another charge-sheet on 08.04.2005, containing six charges, including charge for solemnizing several marriages by fraud and mis-representation, forging high school certificate thus procuring promotion by fraud and misrepresentation.

(2.) In the pending criminal case, the trial court framed charges against the petitioner on 03.03.2006 under Sections 419, 420, 467, 468 and 471 I.P.C. in Case No. 715 of 2004.

(3.) The subsequent disciplinary proceedings culminated with the termination of the petitioner on 24.04.2006, initiated vide charge sheet dated 08.4.2005. Aggrieved, the petitioner filed writ petition no. 63874 of 2006 which was allowed by the Court on 06.01.2012. The operative portion of the order is as follows: