ROHIDAS GORAKH CHOUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner was working with the respondent bank. He had joined the respondent bank as a Junior Officer on 10th March, 1954. On 8th June, 1981 the petitioner was served with a chargesheet calling upon him to make his statement of defence. In the chargesheet it was inter alia stated that while working as a Junior Manager at Varanasi branch during the period from 1.1.1980 to 30.9.1980 the petitioner had committed misconduct i.e. he exceeded his powers by disregarding instructions issued from time to time and caused loss to the respondent bank.

(2.) By order dated 2nd July, 1981 the petitioner was suspended. Departmental Inquiry was conducted after following proper procedure. The Divisional Manager by his letter dated 4th May, 1983 informed the petitioner that the petitioner was held guilty of the charges. There is no dispute about the fact that the appellate authority dismissed the petitioner's appeal. Review application filed by the petitioner was also dismissed.

(3.) The petitioner challenged his dismissal by preferring a Writ petition in this Court being Writ Petition No.2987 of 1984. Said writ petition was disposed of on 17th August, 1984 in terms of the minutes of order as not pressed. We may quote the minutes of order: