SUNIL KUMAR MISRA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. R. J. Das, learned counsel, appearing for the petitioner. Also heard Mr. H. Buragohain, learned counsel, appearing for the respondents.

(2.) By way of this writ petition under Article 226 of the Constitution of India, the writ petitioner is assailing, inter alia , the order of major penalty dtd. 29/11/2019 and the appellate order dtd. 1/6/2020.

(3.) The brief facts of the case are that the petitioner, while serving as MMGS-II (Deputy Manager) at the Regional Business Office, Guwahati (Rural) in the State Bank of India (hereinafter referred to as the "SBI"), was placed under suspension, and after holding disciplinary proceedings, the petitioner was awarded with the penalty of dismissal from service by final order dtd. 29/11/2019 passed by the respondent authorities. Thereafter, an appeal was filed before the appellate authority; however, the same was rejected by order dtd. 1/6/2020. Aggrieved by the impugned order of penalty and the appellate authority's order of upholding the penalty of dismissal, the present writ petition has been filed.