NIRAJ KUMAR SINGH Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent Rule made returnable forthwith. Heard both sides.

(2.) Vide Order dated 28th February 2007, the petitioner was dismissed from service with immediate effect on the basis of the inquiry into the article of charges conveyed to him on 26th April 2006. Aggrieved therefrom the petitioner preferred an appeal, which came to be dismissed by order dated 4th June 2007. The appellate authority, while dismissing the appeal recorded the following findings:

(3.) The above findings and the order of the appellate authority have been challenged by the petitioner in the present petition, inter alia, on the ground that there was no evidence before the authorities to pass the impugned order and the findings recorded by them are based upon conjunctures and surmises.