P M RATNAKAR Vs. UCO BANK

JUDGEMENT

(1.) THE challenge in this petition is to the dismissal order dated 9th December, 1998 passed by the disciplinary authority-second respondent against the petitioner which order has been confirmed by order dated 7th June, 1999, in appeal by the appellate authority-respondent No. 3. The petitioner carried the matter before the reviewing authority, respondent No. 4. The reviewing authority-respondent No. 4 rejected the review petition vide order dated 22nd May, 2000. The petitioner has challenged the aforesaid orders in the instant petition by invoking Article 226 of the Constitution of India.

(2.) THE petitioner was initially appointed on 11th November, 1969 as a clerk. Subsequently he was promoted to Scale-I on 1st October, 1977. Subsequently he was selected for the MMG Scale-II on 1st January, 1988. At the material time, the petitioner had put in 29 years of service. The petitioner was charge-sheeted and was served with the article of charge on 17th June, 1994. The said charge reads thus :

(3.) THE petitioner submitted his reply to the aforesaid charge on 21st July, 1994. The petitioner was accordingly subjected to departmental enquiry on the aforesaid charge. The Enquiry Officer thereafter submitted his report holding that the charge levelled against the petitioner is proved. On the basis of the same, the disciplinary authority passed the impugned order of dismissal.