SURESH S/O GOPALRAO JOSHI Vs. ALLAHABAD BANK

JUDGEMENT

(1.) The appellant has challenged the dismissal of his writ petition No. 2896/1984 by the learned Single Judge on 19.4.1995 confirming the order of Appellate Authority dated 26.6.1984 by which the order of the Disciplinary Authority dated 4.2.1984 dismissing the appellant from service was confirmed.

(2.) The appellant was in the service of Allahabad Bank (R-1). On 16.2.1978 the appellant was promoted as Manager at City Branch, Nagpur. On 31.3.1980 the appellant was suspended and on 29.5.1981 a charge sheet was issued to the appellant for his alleged misconduct during the period from 16.2.1978 to 12.2.1980 by the Deputy General Manager (Disciplinary Authority) under the Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976. The appellant filed reply to the charge sheet. Departmental inquiry was conducted against the appellant. Initially Shri D. N. Sen was the Enquiry Officer. On his retirement Shri Manu Joshi completed the inquiry and submitted his inquiry report to the Disciplinary Authority. In the meanwhile Schedule to the Allahabad Bank Officer Employees. (Discipline and Appeal) Regulations, 1976 was amended on 29.6.1983. On 4.2.1984 the Assistant General Manager (Disciplinary Authority) under the amended regulations passed an order of dismissal of the appellant. The appellant challenged the said order before the Managing Director (Appellate Authority). By order dated 26.6.1984 the Appellate Authority dismissed the appeal. The appellant challenged the order of the Appellate Authority by preferring Writ Petition No. 2896/1984 which came to be dismissed by the learned Single Judge on 19.4.1995. The said order is under challenge before us.

(3.) We have heard Shri S.P. Dharmadhikari, Advocate for the appellant and Shri K.K. Pillai , Advocate for the respondents. We have also perused the record and proceedings of the writ petition.