KAPIL KHER Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This is a petition presented under Article 226 of the Constitution of India seeking quashment of order of dismissal ated 3.10.83 (Annexure-F) from service, passed by Respondent No. 2 also the appellate order upholding the same.

(2.) Facts in brief are that the petitioner was an employee of Respondent No. 1 and had occupied the post of officer in Junior Management - rade Scale I at Indore. In contemplations of enquiry, he was placed under suspension vide order dated 2.5.81 (Annexure-A). On 21.8.81, charge-sheet was issued (Annexure-B). After enquiry, he was dismissed from service by order dated 3.10.83 (Annexure-F). The appeal was preferred (Annexure (3). This was dismissed vide orders marked as Annexures-'H' and 'I' dated 21.5.87 and 27.2.87 respectively. Dissatisfied, the petitioner has filed this petition for relief as noted above. On same facts, prosecution ended in acquittal. Respondents have filed return in opposition.

(3.) I have heard both sides.