SHAM SUNDER GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) In this petition, the petitioner has challenged the initiation of disciplinary proceedings against him vide Annexure P-5 without payment of salary and allowances.

(2.) In brief the facts are that the petitioner who was employed with the State of India was prosecuted for the offences under Sections 420, 468 and 471 of the Indian Penal Code. He was found guilty by the Judicial Magistrate Ist Class, Ferozepure and was sentenced to three years rigorous imprisonment with fine of Rs. 5000/- for different offences and to undergo further rigorous imprisonment in default of payment of fine. In appeal, the petitioner was acquitted by the learned Additional Sessions Judge, Ferozepur who gave him the benefit of doubt.

(3.) Thereafter the bank decided to initiate disciplinary enquiry against the petitioner and, therefore, Regional Manager, Region-V, of the State Bank of India issued charge-sheet Annexure P5-A to the petitioner for holding enquiry against him in accordance with the provisions of the Sastry Award.