GOPE LAXMICHAND BADLANI Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Respondents waive service.

(2.) THE petitioner was employed as a Chief Manager with respondent No. 1. Respondent Nos. 2, 3 and 4 are the Deputy General Manager, General Manager and Chairman-cum-Managing Director of respondent No. 1. Respondent No. 2 was appointed by respondent No. 3 to conduct an enquiry into the charges levelled against the petitioner. In the enquiry proceedings he is referred to as the I. A. i. e. Investigating Authority. Respondent No. 3 acted as the Disciplinary Authority in respect of the proceeding under the Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 (hereinafter referred to as the Regulations ). Respondent No. 4 is the Appellate Authority under the said Regulations.

(3.) THE petition challenges the findings of respondent No. 2 dated 19th March, 1999 holding the petitioner guilty of not discharging his duties with integrity, devotion and diligence; the order of respondent No. 3 dated 17-11-1999 upholding the charges levelled against the petitioner and dismissing him from the services of respondent No. 1 and the order dated 24th February, 2000 passed by respondent No. 4 rejecting the petitioners appeal against the order dated 17-11-1999. The petitioner has also impugned the directions dated 11-1-2000 issued by respondent No. 3 directing him to vacate his residential premises.