MOST. SHARDA DEVI WIFE OF LATE RAM BABU SINGH RESIDENT OF VILLAGE AND POST OFFICER AKAUNA, VIA PUNPU, P.S. MASAURHI, DIST. PATNA, STATE BIHAR Vs. THE PATLIPUTRA CENTRAL CO

JUDGEMENT

(1.) Heard Mr. S.K. Sinha, learned counsel for the petitioner, Mr. Shashi Shekhar, learned Assisting Counsel to Mr. K.K. Sinha for the Bank and Mr. Sushil Kumar, learned G.P. No. 22 for the State.

(2.) This writ petition has been filed by the delinquent feeling aggrieved by the disciplinary proceeding initiated against him vide memo dated 19.03.1997 impugned at Annexure-6 together with the charge sheet dated 19.03.1997 present at Annexure-6A, the enquiry report dated 28.03.1998 impugned at Annexure-8, the order of the disciplinary authority whereby the petitioner has been dismissed from service bearing Memo No. 03/99-2000 dated 23.03.2000 of the Member Secretary, Patna District Cadre Cooperative Society, impugned at Annexure-10 and the appellate order dated 16.11.2002 bearing Memo No. 1761 dated 16.11.2002 passed in Appeal Case No. 03 of 2001 by the Joint Registrar, Cooperative Society impugned at Annexure-11 to the writ petition. The delinquent writ petitioner has deceased and is substituted by his widow under the orders of this Court passed on 25.11.2014.

(3.) The issues raised by Mr. Sinha, learned counsel appearing on behalf of the petitioner to question the entire disciplinary proceedings including the orders impugned, stands indicated in the order of this court passed on 22.09.2016.