JUGESH KUMAR Vs. ALLAHABAD BANK

JUDGEMENT

(1.) As agreed by the learned counsel for the petitioners and the learned counsel for the Bank, the writ petition itself has been heard for final disposal at the stage of admission itself.

(2.) In this writ petition, the petitioner is aggrieved by the order of the disciplinary authority, contained in Annexure 6, as well as the order passed by the appellate authority, contained in Annexure 8, and the order passed by the reviewing authority, contained in Annexure 10.

(3.) Learned counsel for the petitioner initially submitted that the reviewing authority has not at all applied his mind in exercise of the power under Regulation 18 of the Allahabad Bank Officer Employees' (Discipline & Appeal) Regulations, 1976, [hereinafter referred to as the '1976 Regulations'], as is evident from the communication contained in Annexure 10 itself. It has further been submitted that even the disciplinary authority and the appellate authority have not applied their mind and recorded the finding based not on any evidence led in the departmental inquiry.