ANIRBAN ROY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Dr. GJ Sharma, learned counsel for the petitioners whereas the respondents-State Bank of India is represented by Shri B Buragohain, learned counsel.

(2.) The challenge in this writ petition is towards a disciplinary proceeding initiated vide a Charge Sheet dtd. 14/12/2012, the Inquiry Report dtd. 24/12/2015, penalty order of removal from service with forfeiture of gratuity dtd. 16/5/2016 and the rejection of the appeal vide order dtd. 2/12/2016. The challenge is structured both on the merits of the allegations as well as procedural irregularities and infirmities.

(3.) Before proceeding, this Court has been informed that during the pendency of this writ petition, the original petitioner no.1-delinquent has expired on 5/11/2023 and he was duly substituted by his legal heirs/present petitioners, who are his son and wife.