ASHOK KUMAR Vs. FATEHPUR KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) Heard Sri Prateek Chandra, Advocate, holding brief of Sri Ashok Khare, learned Senior Counsel, appearing on behalf of petitioner and Sri Y.K. Sinha, counsel for respondent Bank.

(2.) Aggrieved by order dated 19.01.2005 read with corrigendum dated 16.03.2005, passed by Chairman/Disciplinary Authority, Fatehpur Khestriya Gramin Bank, Fatehpur (hereinafter referred to as "Bank") imposing punishment of removal and recovery of Rs. 57,550.00 from petitioner, as also appellate order dated 06.06.2005 communicating decision of appellate authority i.e. Board of Directors taken in its meeting dated 26.05.2005, this writ petition has been filed by petitioner Ashok Kumar who has lost his employment as also become liable for recovery of Rs. 57,550.00 under the impugned orders.

(3.) A prayer has been made for issue of a writ of certiorari for quashing aforesaid orders and to grant all consequential benefits, reinstatement with continuity in service and other benefits.