BHAG CHAND Vs. HIMACHAL GRAMIN BANK

JUDGEMENT

(1.) BY way of the present writ petition, the petitioner has assailed the order of the Disciplinary Authority dated 15.10.2004, (Annexure PK), imposing the penalty of removal from service, which shall not be a disqualification for future employment" and also the order dated 29.12.2005 (Annexure -PP) passed by the Appellate Authority of the respondent Bank, reducing the penalty to "Compulsory Retirement: in terms of Himachal Gramin Bank Officers and Employees Service Regulations, 2001 under Regulation No. 389(1)(b)(iii) of Chapter -IV of the said regulations".

(2.) FOR various acts of misconduct in discharge of his duties as OJM -I at Branch Office, Haripur, Kullu, H.P. on 14.12.2002 petitioner was served with a charge sheet by the respondent Bank. The statement of Articles of Charges are as under:

(3.) THE statement of imputation in respect of the Articles of Charge was also duly supplied to the petitioner and is on record. Petitioner responded to the same in terms of reply dated 30.12.2002 and the Enquiry Officer after considering the entire material on record, including the statement of the witnesses and the documents held him guilty of misconduct of all the charges.