SHANKAR PRASAD KEDIA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order of dismissal of the petitioner from service by the order of the Regional Manager, Central Bank of India, Muzaffarpur (hereinafter called the said Bank) dated 4.1.1992. The said order was communicated to the petitioner by a communication dated 29.1.1992. Against the said order an appeal filed by the petitioner was also dismissed by the order of the appellate authority dated 27th August, 1992. Both orders have been challenged in the writ petition, namely, the order of the disciplinary authority and the order of the appellate authority.

(2.) THE charges against the petitioner are at Annexure -2. There are several charges which are set out below :

(3.) SRI Kedia availed advance against salary for Rs. 1500/ - on 2.7.90 without any prior permission from competent authority.