MUKESH KUMAR S/O SHRI KRISHNA NANDAN PRASAD Vs. THE SAMASTIPUR KSHETRIYA GRAMIN BANK (SPONSORED BY STATE BANK OF INDIA)

JUDGEMENT

(1.) I have heard learned counsel for the parties and have perused the records of the case.

(2.) The order dated 02.03.2009 as contained in Annexure 8 issued by the respondent no. 3 inflicting punishment of removal from service in terms of Rule 38 of the Samastipur Kshetriya Gram Bank (Officers and Employees) Service Regulations, 2001 (hereinafter to be referred to as "the Regulation") as well as the order dated 26.09.2009 issued by the respondent no. 2 as contained in Annexure 10 by which he has dismissed the appeal preferred by the petitioner and has upheld the order passed by the respondent no. 3, are sought to be quashed in the present writ application.

(3.) The short facts, as set out in the pleadings, stand enumerated as under:-