RADHEYSHYAM MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE challenge by the petitioner in the present writ application is to the order dated 1.6.2002 (Annexure -21) and 15.12.2002 (Annexure -22) which is the order inflicting punishment of stoppage of three increments with cumulative effect as well as further treating the period of suspension of the petitioner from 12.1.1984 to 13.11.1989 as not on duty.

(3.) THE Bank decided to handover the aforesaid case to the Central Bureau of Investigation (hereinafter to be referred to as the CBI), who registered case No. R -2/84. The CBI investigated the matter but subsequently in the year 1985 decided to return the matter to the Chief Vigilance Officer of the State Bank of India as it did not think the matter was fit to be investigated by the CBI.