SUSHIL KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has been given the punishment of removal from service on account of misconduct. His appeal has been rejected and hence, the present writ petition has been filed.

(2.) The petitioner was appointed as Clerk with respondent-Bank on 01.11.200 He got married on 05.1201 The relations between the parties got strained from the very beginning leading to registration of FIRs as well as filing of criminal complaint on the allegation that he got issued an ATM card of the account of his wife without proper authorization and misappropriate money from her account. An enquiry was conducted by the department, in which he was found guilty. Show cause notice was issued to the petitioner, an enquiry was conducted and an order of removal from service dated 31.03.2015 was passed. Appeal was rejected vide order dated 105.2015.

(3.) Learned counsel for the petitioner submits that the disciplinary proceedings commenced on the basis of complaint presented by his wife viz. Ms. Priya Bodwal, but she was not examined as a witness by the department.