BIJAN DHAR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The Petitioner herein, who has been compulsorily retired from service in a disciplinary proceeding holding the charges of imputation of misconduct proved, questioned the legality and validity of withholding the following benefits viz.,

(2.) In order to determine the claim and counterclaim along with the pleadings set forth in the writ petition it would be appropriate to summarize the facts in a nutshell which is depicted hereinbelow:

(3.) On receipt of charge sheet the Petitioner submitted his written statement in defence denying the allegations, which, however, the Disciplinary Authority did not accept and proceeded to hold the inquiry. The inquiry started on 7.9.2006 and completed on 14.11.2006. The Disciplinary Authority passed the final order on 26.2.2007 holding that all the six(6) charges were proved and passed the consolidated punishment which reads as under: