TARINI KANTA BARMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Choudhury, learned counsel for the petitioner and Mr. L Talukdar, learned counsel for the respondent-State Bank of India.

(2.) The petitioner joined the service in State Bank of India on 8.7.1971 and thereafter he was promoted to the post of Scale I Grade Officer. On 10.1.95 a charge sheet was issued to the petitioner. The charge and the allegation thereof reads as follows:

(3.) The petitioner submitted his reply and thereafter a disciplinary proceeding was held. The Enquiry Officer held that the allegation No. I has been partly proved and allegation Nos III, IV and V have been proved and allegation No. II is not proved conclusively. Thereafter, vide order dated 31.7.96 the penalty of compulsory retirement was inflicted on the petitioner and hence the present writ petition under Article 226 of the Constitution.