HEMANTA SAHARIA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 20/03/2002 (Annexure-IX) by which the petitioner was imposed with the penalty of compulsory retirement from service pursuant to a departmental proceeding. The departmental appeal preferred by him was also dismissed by Annexure-XI order dated 17/03/2003, which is also under challenge in this writ petition.

(2.) I have heard Mr. S. Bharali, learned counsel for the petitioner.

(3.) The petitioner while was serving as Cashier-cum-Clerk in the respondent bank was placed under suspension by order dated 08/11/1997 on the ground of committing certain serious irregularities while was working as Cashier-cum-Clerk in Mangaldoi Branch of the Bank. The order of suspension was followed by the charge sheet dated 01/09/1999 in which the following charges were levelled.