RAVIKANT UPADHAYAY Vs. UCO BANK

JUDGEMENT

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

(2.) The instant writ application has been preferred by the petitioner for quashing the order dtd. 09.06.2005 passed by the respondent No.5; whereby the petitioner has been awarded major punishment of compulsory retirement along with reduction to the lowest stage in the time scale of pay and further ordered that the petitioner shall not be eligible to draw any salary or allowance for the suspension period. The petitioner has also assailed the appellate order dtd. 31.01.2006 whereby the appeal of the petitioner has been dismissed and order of punishment has been sustained. The petitioner has further prays for quashing the letter No.320 dtd. 25.04.2007 issued by the respondent No.4 whereby the petitioner has been directed to show cause as to why gratuity payable to the petitioner will not be forfeited.

(3.) The relevant fact of the case is that the petitioner joined in the bank as Cashier on 15.10.1977 and was promoted to the post of Assistant Manager on 13.12.2001. In the year 2003, he was sent on deputation for a period of one month to join at I.S.L Extension Counter, Jharia branch as the In-Charge of said branch was on leave under LTC and the petitioner took charge on 05.05.2003 and worked till 31.05.2003.