JANAKI BALLABH GUPTA Vs. UCO BANK & ORS.

JUDGEMENT

(1.) THE petitioner was departmentally proceeded against. Certain acts of omission and commission were attributed. He was served with a charge -sheet. Copy of this is Annexure P/4. Article of Charges read as under : -

(2.) AN enquiry was held into the matter. The enquiry officer submitted a report against the petitioner. Later, the disciplinary authority after issuing show cause notice decided to dismiss the petitioner from service. The petitioner preferred an appeal. This was dismissed. A review petition was preferred. That was also dismissed. Copies of these orders have been placed on the record as Annexures P/1 to P/3. This has led to the filing of this petition.

(3.) ALL these matters were considered by the reviewing authority. As noticed above, the reviewing authority found no reason to differ with the appellate authority. The review petition was accordingly dismissed.