MITHILESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr Kumar Kaushik, learned counsel for the petitioner; Mr S N Pathak, learned counsel appearing for the Bihar State Cooperative Bank Limited (for brevity, the Bank) and Mr U S S Singh, learned GP XIX for the State.

(2.) The petitioner is aggrieved by withholding of his retiral benefits under order dated 22.09.2015. He has sought Patna High Court CWJC No.4533 of 2017 dt.18-02-2021 quashing of the same. The petitioner has also sought quashing of the Resolution dated 23.06.2015 by which the Board of Directors of the Bank decided to forfeit the entire retiral dues of the petitioner. The petitioner has also sought a direction, in the nature of mandamus, to pay Gratuity, Group Insurance and Leave Encashment along with statutory interest to the petitioner who superannuated from service on 30.09.2014.

(3.) The petitioner was serving in the Bank as Branch Manager. On the last day of his service, i e, 30.09.2014, the petitioner was served a show cause asking him to respond to certain issues based on some letter issued by the Chief Vigilance Officer of the Bank. The letter, which is enclosed in the show cause dated 30.09.2014 (Annexure P/1) raises an issue regarding some misappropriation in deposits made under the Daily Deposits Scheme (for brevity, DDS) in the Bank.