BHASKAR ADHIKARI Vs. BANK OF INDIA

JUDGEMENT

(1.) By filing the present writ petition, the petitioner calls in question the legality, validity and propriety of the order of punishment dtd. 15/10/2018 as well as the order passed by the Appellate Authority dtd. 21/1/2019, and prays for issuance of a writ of certiorari for quashing and setting aside the said orders. The petitioner further prays for issuance of a writ of mandamus commanding the respondent authorities to reinstate the petitioner in the service of the Bank of India to the post which he held immediately prior to his "Dismissal Without Notice", together with all consequential service benefits including full back wages. Petitioner's case:

(2.) Before embarking upon an examination of the issues raised in the present writ petition, it would be apposite to advert to the essential facts, as projected in writ petition and the documents appended thereto, which are as delineated hereunder:

(3.) The respondents sought to defend the writ petition with following contentions: