RAMA SHANKAR SINGH Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred for following reliefs:

(3.) The facts as narrated in the instant writ application are that while the petitioner was posted as Manager at Jamshedpur Branch of the respondent Bank, a memorandum of charge was issued on 19/7/1999 and delivered to him on 30/7/1999 whereby, it was proposed to hold a departmental enquiry against him with regard to imputation of misconduct. Thereafter, in terms of the aforesaid charge sheet (Annexure 5), the departmental enquiry has been conducted in which the petitioner filed a detailed written brief denying all allegations leveled against him. Thereafter, the Inquiry officer has submitted his enquiry report on 18/2/2002, which was delivered to the petitioner on 28/2/2002. Pursuant to that, petitioner filed a detailed reply against the finding of the Inquiry Officer (Annexure 9), and finally the order for removal from service has been passed against the petitioner by the Disciplinary authority (Annexure-16).