ASHU KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Written statement filed on behalf of respondents No.1 and 2 through Sh. Ran Singh, Regional Manager, State Bank of India and Regional Business Officer, Ambala (Haryana) is taken on record. Registry is directed to tag the same at an appropriate place.

(2.) By this common order CWP-28296-2018 and CWP-6408- 2023 are hereby disposed of since issue involved in both the petitions and prayer sought are common. With the consent of parties and for the sake of brevity, facts are borrowed from CWP-28296-2018.

(3.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of charge sheet dtd. 5/2/2016 (Annexure P-2); order dtd. 10/3/2017 (Annexure P-3) whereby Enquiry Officer was appointed; order dtd. 26/10/2017 (Annexure P-5) whereby Disciplinary Authority awarded punishment of removal from service and order dtd. 18/5/2018 (Annexure P-8) whereby Deputy General Manager has dismissed appeal of the petitioner.