ANIL KUMAR SRIVASTAVA Vs. REGIONAL MANAGER & OTHERS

JUDGEMENT

(1.) The petitioner has preferred this writ petition for issuance of writ of certiorari quashing the orders dated 15th July, 2002 and 18th June, 2002 passed by the first respondent, the disciplinary authority, whereby he has been dismissed from service, and dated 27th December, 2002 passed by the fifth respondent, the appellate authority, dismissing his appeal against the dismissal order.

(2.) The material facts which are necessary to decide the matter are that the petitioner was initially appointed as a Clerk/Cashier in Punjab National Bank in the year 1984. He was routinely transferred to the various branches from time to time. He claims that his service record is unblemished.

(3.) On 10th February, 1998 the petitioner was transferred from Sipri Bazar Branch to Nagra Branch as Cashier. On 11th August, 1998 the Branch Manager of Sipri Bazar Branch sent a communication to the Senior Manager, Jhansi Branch bringing to his notice that pension files (PPOs) in respect of six pensioners are found missing. The Senior Manager, Jhansi Branch in response to the said communication informed the Branch Manager of Sipri Branch that serious discrepancies have been found in respect of the names mentioned in the communication dated 11th August, 1998 of Sipri Branch. He was requested to enquire the case regarding the irregularities mentioned in the letter. At this stage the petitioner was placed under suspension by an order dated 06th January, 2000.