AMAR AARON Vs. BANK OF INDIA

JUDGEMENT

(1.) THE petitioner, an employee of Bank of India (Bank for short) was dismissed from the service of the Bank vide order dated 22nd July' 97. He preferred appeal against the same which was dismissed vide order dated 13th September' 97. The aforesaid orders of dismissal, as affirmed by the appellate authority are under challenge in the present writ petition.

(2.) THE main allegations as was levelled against the petitioner is that he submitted false caste certificate, claiming to be Scheduled Tribe and obtained employment on that basis which amounts to gross misconduct under Clause 19.5 (m) of the first Bipartite Settlement (dtd. 10th October' 66). It is for the said reason, it is not necessary to discuss all the facts, except the relevant one.

(3.) THE petitioner applied for appointment under the Bank on 7th May, 76 claiming to be a Scheduled Tribe candidate and enclosed a caste certificate therewith. The Bank vide letter dated 3rd July, 76 asked the petitioner to collect printed application form and to apply. The petitioner, accordingly, applied, called for interview held on 1st November, 77 and appointed in January, 1978.