AKHIL KISHORE PRASAD SINGH, SON OF LATE RAM BACHHA Vs. CENTRAL BANK OF INDIA THROUGH ITS GENERAL MANAGER

JUDGEMENT

(1.) Heard learned senior counsel for the appellant, counsel for the Bank and also perused the impugned order dated 02.12.2016 passed by the learned single Judge in C.W.J.C. No. 50 of 2016, by virtue of which the learned single Judge dismissed the writ application refusing to interfere with the order of punishment passed by the disciplinary authority and affirmed by the appellate authority.

(2.) After having taken note of the various submissions as well as the legal principles and the ratio of cases decided, the learned single Judge had this to say :

(3.) In view of the findings reproduced in the earlier part of the order, which is not the subject matter of dispute in appeal, and keeping in mind that the appellant superannuated on 31.05.2015, which is within six months of the imposition of order of punishment, the order of punishment for that reason also does not require to be interfered with. On the face, it seemed that the punishment is supposed to be life long and harsh, but since life of the appellant in service was only six months after the order, the effect of punishment got curtailed. Even on the question of disproportionality, no interference is warranted.