NANI GOPAL PALIT Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. TN Srinivasan, the learned counsel for the petitioner. The respondents are represented by Mr. N Barua, Advocate.

(2.) The petitioner has retired as an Assistant Manager from the State Bank of India (SBI) on 31.12.2010 and he challenges the order dated 6.6.2003 of the disciplinary authority, whereby he has disagreed with the finding of the inquiry officer. Then the appointing authority through the order dated 10.11.2003 has inflicted the following punishment on the retired Manager:-

(3.) The Appellate Authority and the Review Committee through their respective order(s) of 26.4.2005 and 7.3.3006 had upheld the penalty ordered by the appointing authority.