ANAND Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD Shri Prabhat Kumar Verma for the petitioner and Shri S.K.Sinha, Sr. Advocate, for the State Bank of India. Lohri Kumhar Versus Ram Prasad Kumhar

(2.) THE petitioner who earlier served as an Assistant Accounts and Cash in the State Bank of India, Secreteriat Branch, Patna, has filed this writ application questioning the correctness and validity of the order dated 2.3.2000, annexure -2, removing him from service on the charge that he committed gross misconduct in terms of Rule 521(4)(a) of the Shashtri Award as retained by Desai Award as charges II & III indicating doubtful integrity was found proved against him which order has also been affirmed in appeal, as would appear from the appellate order served under memo dated 27.5.2000, annexure -1.

(3.) LEARNED counsel in view of the aforesaid submissions further submitted that there is no material either in the enquiry report or in the two impugned orders to justify the observation of the disciplinary authority that the petitioner is a person of doubtful integrity and on this score alone the two impugned orders should be set aside and the matter remitted to the authorities to consider imposition of punishment other than discharge, removal, dismissal & compulsory retirement.