RAM AWATAR Vs. BHOJPNR ROHTASH GRAMIN BANK

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for issuance of an appropriate writ for quashing an order dated 7-8-1982 and as contained in Annexure-6 to the writ petition whereby and whereunder he was intimated that the Board of Directors of the Bhojpur Rohtash Gramin Bank resolved to an award the following punishments to the petitioners :--

(2.) The petitioner at present is holding the post of Branch Manager under the respondent No. 1-Bank. It is alleged that while he was working as Inspector, Head Quarters Sasaram, he was served with copy of charge-sheet dated 23-9-1981. By reason of the said charge-sheet the petitioner was directed to show cause in respect of the charges mentioned therein within 15 days from the date of issue thereof. The said charge-sheet contained 14 items and all of them were based on the Audit report.

(3.) The petitioner by a letter dated 13-10-1981 prayed for a copy of the said Audit report as he submitted that in absence thereof it would be difficult for him to answer the said charges. A copy of the said letter is contained in Annexure-2 to the writ petition. In reply to the said letter, the General Manager by a letter dated 28-ll-1981 expressed his opinion that a copy of the Audit report is not necessary for filing the show cause by the petitioner. The petitioner was therefore again directed to submit his show cause within 15 days. The said letter dated 28-11-1981 is contained in Annexure-3 to the writ petition.