KESHWAR MANJHI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD learned senior counsel for the petitioner and learned counsel for the respondent State Bank of India.

(2.) PETITIONER , a former Branch Manager under the Bank, has been removed from service by virtue of an order dated 14.7.2004 contained in Annexure -12. This is the order which has been passed by the disciplinary authority. On an appeal by the petitioner the appellate authority after due application of mind affirmed the order of the disciplinary authority. The appellate authority 's speaking order is contained in Annexure -13. In the present writ application, therefore, Annexure -12 and 13 are the impugned orders.

(3.) RESPONDENTS issued second show cause to the petitioner with the evidence and materials. Petitioner filed his reply and after due deliberations the authorities came to an opinion that looking at the misconduct, lack of integrity and honesty, petitioner did not deserve indulgence in the matter. An order of removal, therefore, was passed contained in Annexure -12 and duly affirmed in Annexure -13 by the appellate authority.