SIDHARSHI KUMAR PANDEY Vs. UCO BANK AND OTHERS

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and the respondents Bank.

(2.) The petitioner is aggrieved by order dated 09.02.2008 issued by the Assistant General Manager (Disciplinary Authority) whereby and where under the petitioner has been visited with the punishment of dismissal from service with immediate effect which is to be a disqualification for future employment. He has also sought quashing of the order dated 09.08.2008 issued by the General Manager (Personnel Services, the Appellate Authority of respondent Bank). The petitioner's appeal has been rejected by the Appellate Authority.

(3.) Learned senior counsel appearing on behalf of the petitioner has submitted that the order visiting the petitioner with severe and grave punishment of dismissal is unsustainable in law since in the proceedings conducted against the petitioner under charge memo communicated vide letter dated 30.12.2005, no witness has been produced in support of the various documents relied upon. It is also the petitioner's case that even the documents running into 1500 pages which have been produced in the enquiry against the petitioner, have been relied upon to conclude the petitioner's guilt without serving copies of the same on the petitioner.