STATE BANK OF BIKANER Vs. R S VERMA

JUDGEMENT

(1.) AFTER initiating disciplinary proceedings against respondent No. 1, the concerned employee, a memorandum of charges was issued to him on June 16, 1989, After holding a regular enquiry, seven changes have been proved fully and one partly proved out of 9 charges. An opportunity of hearing was given to the concerned employee after supplying a copy of enquiry report. Considering the representation made by the concerned employer as per provisions of Regulation 67-F of the State bank of Bikaner and Jaipur Officers (Service)Regulations 1979, a major penalty of compulsory retirement was imposed on the concerned employee vide order dated May 31, 1991. In the punishment order it has further been mentioned that concerned employee shall not be entitled for any salary, allowance and other benefits for the period of suspension except for the subsistence allowance already paid.

(2.) SUBSEQUENTLY having denied pensionary benefits, a writ petition came to be filed before this Court on March 15, 1997 with the following prayers:

(3.) RELYING on judgment of Supreme Court in case of Bank of India v. Indu Rajagopalan (2001) 9 SCC 318 : 2000-I-LLJ-1617 in Civil appeal No. 6959/97 decided on April 5. 2000. Learned single Judge while allowing the writ petition vide order dated July 16, 2002 directed the present appellant to make payment of pension within sixty days. Hence, the present appeal challenging the order dated July 16, 2002 passed by the learned single Judge.