VIKASH KUMAR Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) The writ petitioner was an Officer of United Bank of India (for short "UBI"). The petitioner was removed from service by an order of the Disciplinary Authority dtd. 29/9/2018 while he was posted at Begusarai branch of UBI. The said order stood affirmed by the order of the Appellate authority dtd. 24/7/2019. The writ petitioner has prayed for quashing of the orders passed by the aforesaid authorities and has prayed for his reinstatement in service with full back wages and other consequential benefits.

(2.) Facts giving rise to this writ petition in a nut shell are as follows:

(3.) Being aggrieved against the orders of the aforesaid authorities, the writ petitioner has approached this Court.