THE GENERAL MANAGER Vs. AJAY KUMAR

JUDGEMENT

(1.) Challenging the impugned judgment dated 14.09.2017 passed by the learned Writ Court in CWJC No. 905/2015, the General Manager, State Bank of India, Patna and others are in intra-court appeal before us.

(2.) The Writ Application was preferred by the present respondent no. 1, who happened to be an employee of the State Bank of India. He was served with a memo of charges for certain acts and omissions. Charges levelled against him led to initiation of a disciplinary proceeding in which the charges were held proved against him and the disciplinary authority passed an order for "removal from service with superannuation benefits as would be deemed otherwise under the rules and regulations and without disqualification from future employment" in terms of paragraph 6(b) of the Memorandum of Settlement on Disciplinary Action Procedure dated 10.04.200 The order passed by the Disciplinary Authority was upheld by the Appellate Authority. The order passed by the Disciplinary Authority as well as the Appellate Authority and the charge memo were challenged and a prayer was made for setting aside the same with consequential benefits reinstating the petitioner in service.

(3.) The learned Writ Court took note of the charges levelled against the petitioner respondent no. 1 which reads as under:-