BADRUDDIN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) IN this writ application, the petitioner has prayed for issuance of an appropriate writ for quashing the order dated 12-10-1988 passed by the respondent No. 2, as contained in Annexure-5 to the writ application whereby and where under the petitioner was inflicted with a punishment of reversion to Junior Management Grade at the lowest stage.

(2.) ON 6-7-1989, an application for amendment of the writ application was filed wherein, the petitioner inter alia, also sought for quashing the notice dated 28-3-1989 passed by the Chief Vigilence Officer annexing therewith a minutes of the Reviewing Committee held on 23-3-1989 as contained in An-nexure-6 to the writ application whereby and whereunder the aforementioned order passed by the respondent No. 2 was sought to be reviewed by the Reviewing Committee and the petitioner has been directed to show cause as to why a penalty of compulsory retirement shall not be imposed upon him.

(3.) AT all relevant times, the petitioner was holding the post of Branch Manager in Jugsalia branch of the respondent-Bank. A disciplinary proceeding was initiated as against the petitioner wherefor a statement of charges dated 18-7-1987 as contained in Annexure-1 to the writ application was served upon him.