VINOD SHANKAR SINGH Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) In this writ petition, petitioner has prayed for quashing of the order dated June 24, 1995 (Annexure-13) passed by the appellate authority, whereby he has been inflicted punishment of stoppage of seven increments with cumulative effect and also for quashing the order of the reviewing authority (Annexure-16) rejecting his review appeal besides the earlier order of the disciplinary authority dated October 21, 1994 contained in Annexure-10 awarding punishment of 'Discharge from service with immediate effect.'

(2.) It appears that the petitioner had moved earlier also with same grievance in CWJC No. 8390 of 1995 which after some arguments on the prayer of learned counsel for the petitioner was permitted to be withdrawn vide order dated January 6, 1997 (Annexure-15) on the submission made by him that it is a matter which should be taken before the authority for review of the punishment imposed upon the petitioner, as according to him punishment was too harsh keeping in view the charges against the petitioner. Thereafter, the petitioner filed his review application, which has been disposed of vide order dated January 24, 1998 (Annexure-16).

(3.) Mr. Jha, learned senior counsel appearing for the petitioner has ventured to submit that the enquiry against the petitioner was conducted in violation of the principles of natural justice and fair play inasmuch as the petitioner has not been afforded adequate opportunity to defend himself. It was also submitted that keeping in view the nature of guilt against the petitioner, the quantum of punishment awarded is excessive and not commensurate with the gravity of charge.