DHRUB NARAYAN JHA Vs. MADHUBANI KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application under Article 226 of the Constitution of India has been filed for quashing the order dated 02.05.2000 passed by respondent no. 4 (Disciplinary Authority) imposing punishment of removal from service and order dated 30.04.2002 passed by respondent no. 2 (Appellate Authority) dismissing the appeal of the petitioner and affirming the order of Disciplinary Authority.

(3.) Briefly stated, the facts of the case is that petitioner was appointed as Branch Manager in Madhubani Kshetriya Gramin Bank in the year 1980. He was posted at Raghopur Barha Branch in June 1990. He instituted a criminal case in Patuna Police Station on 21.03.1994 regarding destruction and damage of several papers documents and records of Bank by some unknown miscreants giving rise to Bisfi (Patuna) P.S. Case No. 27 of 1994. On 25.04.1994, respondent no. 3, Chairman of the Bank lodged Bisfi (Patuna) P.S. Case No. 51 of 1994 against petitioner (Branch Manager) Musafir Thakur (Cashier) and Satish Chandra Jha(Messenger) under Section 467, 468, 420, 409 of IPC.