S K BHATNAGAR Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Ramesh Kumar Srivastava for the petitioner and Sri Lalit Shukla, learned counsel appearing for the opposite parties-bank.

(2.) As to whether admission of guilt on the part of a deaf and dumb person during the course of preliminary enquiry and departmental enquiry serves the purpose of reasonable opportunity justifying the imposition of a major punishment in the nature of removal from service, is the question that arises for consideration in the present case which this Court has proceeded to consider after hearing learned counsel for the parties at length.

(3.) Necessary facts for determination of the question aforesaid may be set out as under.