NARAYAN SHANKAR MUKANE Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) THE petitioner, who is an employee of Union Bank of India, in this writ petition challenges the order of discharge from the service as Head Cashier-cum-Clerk passed against him by the respondent No. 2 on 21-10-1989, after holding Disciplinary Enquiry, which was conducted against the petitioner. An appeal, filed against that order also failed by passing an order by the appellate authority on 22-1-1990. The petitioner is an employee of the Union Bank of India, which is a nationalised Bank.

(2.) THE following charges of mis-conduct have been framed against the petitioner :--

(3.) THE allegations against the petitioner are that the petitioner has disclosed to public at large by publishing or getting published through his Advocate, Shri M. S. Udeshi in Navashakti Newspaper dated 23-12-1987, an incident regarding burning/destruction of a fake note of denomination of Rs. 100/- allegedly by Smt. A. H. Malesara, Branch Manager of Manickpur Branch, on 17-2-1987. It is also disclosed in the allegation that the petitioner got to publish in an earlier occasion through his Advocate Shri M. S. Udeshi, in Navashakti newspaper dated 3-2-1988 an incident regarding destruction of alleged counterfeit/fake note of Rs. 100/- denomination on 28-10-1986 at Manickpur Branch. It is also alleged that the petitioner has also got to publish through his Advocate M. S. Udeshi in The Indian Post Newspaper dated 22-12-1988 the alleged incident that his concerned superior officers of the bank had conveyed him indirectly not to precipitate the matter of having detected the counterfeit/fake note of Rs. 100/-, on 27-6-1988 at B. M. O. Branch of the Bank.