DEEPAK SHANKHALA Vs. BANK OF BARODA

JUDGEMENT

(1.) The present petition has been filed against the order dtd. 29/3/2008 passed by the Disciplinary Authority whereby the petitioner was punished with "Removal from service which shall not be disqualification for future employment". The order of the Disciplinary Authority was affirmed by the Appellate Authority vide order dtd. 11/9/2008. Against these orders, the present writ petition has been filed.

(2.) The brief facts of the case are as under:

(3.) When the notices served on the petitioner remained unresponded, a departmental inquiry was initiated against him, of which also, the notices were served on him but the petitioner did not choose to appear before the Inquiry Officer. The Inquiry Officer, in the circumstances, submitted the inquiry report dtd. 28/6/2007 to the Disciplinary Authority stating thereby that as the petitioner did not appear in the inquiry proceedings, he has closed the same and the Disciplinary Authority may now pass appropriate orders. Proceeding upon the said inquiry report, the Disciplinary Authority undertook the proceedings in terms of the Bank of Baroda Officer Employees' (Discipline and Appeal) Regulations, 1976.