MANORANJAN PRASAD Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for the following reliefs:-

(2.) The claim of the petitioner is that after following the prescribed procedure petitioner was appointed on the post of Clerk on 26.03.1973 in the Central Bank of India (hereinafter referred to as 'the Bank' for the sake of brevity) and his date of birth as per his educational certificate and service book was 01.09.1950. Thereafter the petitioner was granted promotion from time to time and was finally granted promotion to the post of Senior Manager by the competent authority and was posted as Senior Branch Manager at Rukunpura Branch where he remained between 28.11.2005 and 03.05.2008 and from there he was transferred to Sasaram Branch of the Bank in the same capacity.

(3.) The petitioner, who has appeared in person, stated that while his next promotion to the post of Regional Manager was due and he was going to retire on 31.08.2010, show cause notice dated 01.10.2008 was issued to him to explain the alleged irregularities committed by him while posted at Rukunpura Branch. This was merely to frustrate petitioner's promotion as immediately thereafter several persons junior to him were promoted to the higher post. Furthermore, without waiting for seven days time granted for filing explanation, memo dated 03.10.2008 was served upon the petitioner putting him under suspension under Regulation 12(1) (a) of Central Bank of India Officer Employees (Discipline & Appeal) Regulations, 1976 and subsequently memo of charges was also served upon him on 06.11.2008 along with statement of imputations of misconduct for all the five charges which are as follows:-