R K SOLANKI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) In the instant intra-Court appeal, a challenge has been made to the order dated 08.09.2016 passed by learned Single Judge, whereby the order of dismissal from service and the orders passed in appeal and revision have been affirmed and writ petition has been dismissed.

(2.) Brief facts of the case are that the petitioner was working as Assistant General Manager in the services of the respondent/Bank. He was posted as Principal, Central Bank Officers Training College at Bhopal. An induction training program for newly recruited Probation Officer was undertaken for the session 2010. During the course of the said training program, the Executive Director undertook a lecture of newly recruited Probationer Officers. On account of certain undisciplined behaviour and improper dress code of the probationers, the Executive Director had expressed his displeasure and conveyed to General Manager HRD to the appellant and instructed him to take strict action against such officers. It is stated that in the capacity of Principal of college, the petitioner issued notices to every probationer on 105.2010 calling upon them to adhere strict discipline within the college during training hours.

(3.) It is contended by the appellant that because of the said notice, one Probationer training officer namely Ku. Manju Sharma lodged a false police complaint against him on 16.05.2010 alleging that the petitioner had caught hold of her hand and tried to misbehave with her. On the basis of complaint, an FIR was registered against the appellant for offence punishable under Section 354 of the IPC. After completion of the investigation, challan was filed against the appellant in the Court of Law.