RAVI SHANKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rama Kant Sharma, learned senior counsel appearing on behalf of the petitioner and Mr. Y.V. Giri, learned counsel appearing on behalf of the Respondent-Bank. The petitioner is aggrieved by the order dated 23.4.2013 passed by the Managing Director, Central Co-operative Bank, Ara, whereby petitioner has been dismissed from service after holding a disciplinary proceeding. The petitioner is also aggrieved by the appellate order dated 10.7.2007 passed by the Registrar of Cooperative Societies, Bihar, Patna, whereby he has rejected the appeal preferred by the appellant against the impugned order of dismissal from service.

(2.) The petitioner at the relevant point of time was working as Accountant in Central Co-operative Bank Limited, Ara at Dhansoin Branch. A departmental proceeding was initiated against him on the charges of financial irregularities and misappropriation of bank money.

(3.) In view of the nature of the order which I am going to pass in the present case, I need not deal with the facts leading to passing of the order of dismissal in detail. Against the order of dismissal, the petitioner had preferred statutory appeal before the Registrar Co-operative Societies, Bihar, Patna vide Service Appeal No. 97 of 2004 which came to be dismissed by an order dated 10.7.2007 which has been annexed as Annexure-1 to the writ application. The appellate order is a cryptic two-paragraph order. First paragraph briefly deals with the facts as regards initiation of the proceeding and final order of dismissal. The consideration of the appellate authority in the said appellate order is in following terms:--