RAKESH BABU SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A.N. Tripathi, Senior Advocate, assisted by Sri S.R. Pandey, learned counsels for the petitioner and Sri Ashok Trivedi, learned counsel for the respondent.

(2.) The instant petition is directed against the order dated 25 August 2006 passed by the appellate authority/ first respondent, Deputy General Manager, Bank of Baroda, affirming the order dated 29 August 2005 passed by the disciplinary authority/second respondent, Assistant General Manager, Bank of Baroda, Agra, imposing punishment of removal from service with superannuation benefits i.e. pension and/or provident fund and gratuity.

(3.) The facts, briefly stated, is that the petitioner was working as Accountant-cum-Cash Clerk (Head Cashier) at the Bank of Baroda, Branch Sikandara Rao; short cash of Rs. 3 lakh was noticed on 16 December 2003. Sri C.K. Tantwar was the Branch Manager at that relevant time.