RAM NIWAS SONI Vs. JAIPUR NAGAUR AANCHALIK GRAMIN

JUDGEMENT

(1.) THIS appeal has been preferred before this Court challenging the judgment and decree dt. 21.5.1988 of learned Additional District Judge No. 2, Jaipur City, Jaipur in Appeal No. 13/88 confirming the judgment and decree dt. 7.2.87 of Additional Munsif and Judicial Magistrate No. 4, Jaipur City, Jaipur in Civil Suit No. 866/1984. The appeal was admitted on 26.11.1988 by this Court in view of the following substantial questions of law which had arisen for consideration of this Court : -

(2.) THE controversy which had arisen as briefly stated was that the appellant -plaintiff had filed a Civil Suit for declaration seeking the relief inter -alia that the order of his reversion dt. 20.2.1982 passed by the respondent Bank was illegal and void and the order dt. 26.7.1984 by which his appeal was dismissed was also illegal. The plaintiff had contended in the plaint that he had been selected for regular appointment on the post of Manager and was given offer of regular appointment on 19.4.1980. The period of probation was for 24 months. The appellant accepted the condition contained in [he aforesaid letter by executing a bond and deposited its security and had agreed to serve the bank for five years. Thereafter, the appointment order dt. 25.4.1980 was issued and he joined at Pancheri Branch of the Bank as Branch Manager w.e.f. 1.5.1980. However, on 12.2.1982 a letter was issued to the plaintiff appellant regarding irregular action done by him and serious allegations regarding integrity of the petitioner was levelled and he was threatened for disciplinary action.

(3.) IN the impugned order dt. 20.2.1982, there is a mention of allegations of acceptance of bribe against the appellant and also a threat of disciplinary action. He was charged with the allegation that he exploited the public and that if loss was caused to the Bank, he will be held personally responsible.