VED PRAKASH CHAUHAN Vs. PRATHAMA BANK AND OTHERS

JUDGEMENT

(1.) On 16.11.2004, the petitioner was charge-sheeted on two counts. One, while enquiring against Sri Prem Raj Bhatnagar, the petitioner did not discharge his duties honestly and after colluding with him exonerated him. The second charge was that because of the collusive finding which the petitioner had given in favour of Sri Prem Raj Bhatnagar he had encouraged the latter to further embezzle funds from the Bank.

(2.) Upon the service of the charge sheet, an enquiry commenced which culminated in a report dated 5.7.2005 and the petitioner was ultimately dismissed from service on 23.08.2005 and his appeal was also rejected by an order dated 03.04.2006.

(3.) Aggrieved by the order of dismissal, which was confirmed by the Appellate Authority, the petitioner has filed the instant writ petition.