(1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner has come up in this writ petition against the impugned orders dated 11.10.2004 and 17.6.2005 passed by the Deputy General Manager, Canara Bank. Disciplinary Action Cell, Gomti Nagar, Lucknow and the Branch Manager, Canara Bank, Kailora Branch, District Hathras respectively.
(3.) The brief facts of the case are that the petitioner was working as a Sub-Staff in Canara Bank and at the relevant time he was posted at the Kailora Banch. Aligarh of the Bank. He is alleged to have abused respondent No. 3 on 29.4.2003 who reported the matter to the higher authorities. Consequently orders for conducting enquiry proceedings were passed on 10.5.2003. A preliminary enquiry was conducted and a report was submitted. The petitioner submitted his clarification on 22.12.2003. A charge sheet was served upon the petitioner on 23.1.2004. Sri S.K. Khosla, the defence representative denied the charges levelled against the petitioner. After enquiry the Deputy General Manager of the Bank passed the impugned order dated 11.10.2004 for compulsory retirement of the petitioner. The petitioner filed an appeal against the order of compulsory retirement dated 11.10.2004 before the General Manager Disciplinary Authority who dismissed the appeal of the petitioner vide impugned order dated 17.6.2005.