B.D. MANDHOTRA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) BY way of the present writ petition, the petitioner has sought the following reliefs:- (i) Order dated 26.3.1999 (Annexure-PK) of the disciplinary authority, thereby removing the writ petitioner from service as Deputy Manager (M.M.G.S. II) and order dated 17.1.2000 (Annexure-PM) of the Whether reporters of Local Papers may be allowed to see the Judgment? Appellate Authority, thereby rejecting the appeal of the writ petitioner against the order dated 26.3.1999 (Annexure-PK), be quashed and set aside; (ii) Respondents be directed to permit the petitioner to discharge his duties as Deputy Manager (M.M.G.S. II) in State Bank of India, Zonal Office, Shimla (HP); (iii) The respondents may be directed to pay his salary from the date of removal from service and to pay arrears thereof along-with interest at the rate of 18% per annum; (iv) The respondents may also be directed to give all consequential benefits like seniority, promotion etc. to the petitioner as if he has not been removed from service;

(2.) THE petitioner was employed as Deputy Manager (M.M.G.S. II) with the State Bank of India. He was posted as Branch Manager at Sera Branch from July 1994 to July 1996. During this period he was alleged to have committed a number of acts of misconduct for which his explanation was called and the explanation submitted by him having not been found satisfactory, he was charge-sheeted. Following three charges were framed against him:-

(3.) REPLY to the aforesaid charges was filed by the writ petitioner. Thereafter a regular inquiry was conducted.