BHOLA MOCHI Vs. UTTAR BIHAR GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bank.

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that while posted as an Office Assistant of Bagharsi Branch and Hathauri Branch of the Uttar Bihar Gramin Bank between the years 1997 and 2006, the petitioner was proceeded against in a departmental proceeding. A memo of charge was served on him on 14/5/2010 asking him to file his reply within ten days. The petitioner filed his reply on 30/6/2011. On conclusion of the enquiry, the Enquiry Officer submitted his report on 1/11/2011 to which the petitioner filed his response on 3/12/2011.