NANAK CHAND MAKHIJANI Vs. UCO BANK

JUDGEMENT

(1.) THE appellant has filed this appeal against the order dated 23 -02 -2010 passed by the writ Court in Writ Petition No. 544/2001. The appellant challenged his order of dismissal dated 29/09/2009 and the order of appellate authority dismissing the appeal before the writ Court.

(2.) THE appellant was appointed as Clerk -cum -Typist in the United Commercial Bank on 23/01/1959. He was further promoted to the post of Special Assistant in the year 1976 and thereafter promoted to the post of Junior Management Grade Scale -I and Middle Management Grade Scale II. A charge -sheet was issued against the appellant on 10/03/1993. A departmental enquiry was conducted. He was retired from service w.e.f. 01/5/1997. The order of dismissal was passed on 29/09/1991.

(3.) LEARNED counsel for the appellant has contended that after dismissal from service of the appellant, the employee and employer relationship between the Bank and the appellant came to an end. Hence, the departmental enquiry could not be continued against the appellant and an order of dismissal cannot be passed.