ASHUTOSH Vs. VIDHARBHA KONKAN GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this writ petition, the petitioner has challenged the order of respondent No.3-The Board of Directors and Appellate Authority, Vidharbha Kshetriya Gramin Bank, Akola dtd. 03/11/2012 by which the appeal of the petitioner was dismissed by denying any interference in the order passed by the Disciplinary Authority in the enquiry proceedings.

(3.) The petitioner herein was initially appointed as a Probationary Officer with the Yavatmal Gramin Bank and subsequently appointed as a Junior Management Scale-I Officer with the said Bank. On 12/09/2005, during the amalgamation of rural banks, respondent No.1-Vidharbha Kshetriya Gramin Bank was constituted and the petitioner was absorbed in it on the same post. The service conditions of Officers and Employees of the respondent No.1-Bank are regulated by the Vidharbha Kshetriya Gramin Bank (Officers and Employees) Service Regulations, 2005. The respondent No.2 is the Chairman acting as a Competent Authority and respondent No.3 is the Board of Directors acting as an Appellate Authority.