ARVIND KUMAR JAIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioner, while working as clerk-cum-cashier incharge, Punjab National Bank, Dhamani Market, Jaipur, was put under suspension vide order dated November 17, 1986. Thereafter, charge sheet was served on the petitioner on February 16, 1987. Since no reply to the charge-sheet was submitted by the petitioner, an Enquiry Officer was appointed. The petitioner, however submitted his written statement before the Enquiry Officer. After receiving the enquiry report, the petitioner was issued a show cause notice dated November 24, 1988 and a copy of the enquiry report was also enclosed therewith. Thereafter, in absence of any reply to the show cause notice, the petitioner was dismissed from service vide order dated December 27, 1988, petitioner filed an appeal before the appellate authority against the above order of dismissal however, the appeal was also dismissed vide order dated July 13, 1989. The order of punishment as well as the order of appellate authority are under challenge in the present writ petition.

(2.) THE writ petition has been filed mainly on the ground that the charges have not been proved against the petitioner and further on the ground that punishment order as well as the appellate order are not speaking orders. It has further been alleged that looking to the nature of charges, the punishment imposed on the petitioner is shockingly disproportionate. While making their submissions, learned counsel for the parties have referred to various judgments, however, after having considered the submissions at Bar and having gone through the material on record, I am of the opinion that the judgments referred to above by both the sides need no consideration in the facts and circumstances of the present ease.

(3.) NO material irregularity has been alleged by the petitioner in holding the departmental enquiry in which the petitioner had been given full opportunity to defend himself.