BRAJ KISHORE THAKUR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Bipin Krishna Singh, learned counsel for the petitioner and Mr. Sanjiv Kumar, learned counsel appearing on behalf of the State Bank of India.

(2.) The present writ petition has been filed for the following reliefs;

(3.) Learned counsel for the petitioner submits that the petitioner joined the service of State Bank of India as Agriculture Assistant in December 1989 after being successful in the written competitive examination and interview. The petitioner was promoted to officer cadre in Junior Management Grade Scale 1 after written examination and interview in March 2008. The petitioner was posted at ADB Muzaffarpur of the respondent-bank as Field Officer when a fraud of Rs.12.50 Crore was perpetrated by miscreants on 10/5/2011 by hacking the system and the petitioner was placed under suspension vide letter number DGM-O&C/NW-I/Muz-31 dtd. 25/5/2011 and explanation was called from the petitioner vide letter dtd. 15/6/2011 on four counts :