DEBOJYOTI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Das, learned counsel for the petitioner and also heard Mr. S. Chamaria, learned counsel for the Bank.

(2.) The petitioner by way of this writ petition has challenged the order of compulsory retirement from service issued vide final order dated 29.01.2010 by the Chief Manager and Disciplinary Authority. The petitioner's counsel submits that in pursuance to a Disciplinary Proceeding conducted against the petitioner, the petitioner was imposed with a penalty of compulsory retirement with superannuation benefits vide final order dated 29.01.2010. The petitioner preferred an appeal before the appellate authority vide appeal dated 12.03.2010. Thereafter, the appellate authority gave its decision whereby the order of the disciplinary authority 29.01.2010 was upheld. The appeal preferred by the petitioner stood rejected vide the appellate authority letter dated 22.07.2010.

(3.) At the outset, Mr. S. Chamaria, counsel for the bank, submits that in pursuance to an earlier Disciplinary Proceeding initiated against the petitioner, the petitioner had approached the Industrial Tribunal, Dibrugarh. Thereafter, the award made by the Industrial Tribunal was challenged by the petitioner vide Civil Rule No. 212/1992. Thereafter, Writ Appeal No.354/1997 was filed and subsequently another WP(C) No.981/2001 was filed in the said matter. The petitioner was eventually reinstated in service.