KRISHNA YADAV Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner was working as Head Cashier in the respondent Bank. A chargesheet was drawn up against him on 03.09.1999. The charges laid out in the chargesheet disclosed acts of misconduct including misappropriation of sums of money from the bank account belonging to one Usha Yadav. A regular departmental enquiry was caused to be conducted into the charges.

(2.) The Enquiry Officer submitted an enquiry report on 24.10.1991. The enquiry report indicted the petitioner of the charges laid down against him. The services of the petitioner were terminated by order dated 14.10.2006. The petitioner took the order of dismissal in appeal before the competent authority.

(3.) The appellate authority rejected the appeal of the petitioner by order dated 10.04.2007.