SHIB NATH BODHAK Vs. BANK OF INDIA

JUDGEMENT

(1.) The petitioner in the instant application has questioned the order passed by the disciplinary authority dated 14th October, 2000 being annexure P7 to the writ application.

(2.) By the said order (annexure P7), the petitioner was awarded the penalty of dismissal from Bank service in terms of Regulation 4(j) of Bank of India Officer Employees (Discipline & Appeal) Regulations read with section 10(1)(b)(i) of Banking Regulations Act, 1949.

(3.) The petitioner was convicted by the Special Judge, CBI, South Bihar, Patna vide order dated 16th May, 1998 for the criminal offences under section 5(1)(d) read with section 5(2) of Prevention of Corruption Act, 1947 and sections 161 and 165 read with section 120(B) Indian Penal Code.