NAGENDRA CHOUDHARY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE writ petition was preferred by the petitioner against Memorandum No. 448 dated 23rd March, 1998, whereby and where under, the disciplinary authority inflicted punishment of dismissal from service without notice on petitioner in terms of Para -52 l(S)(a) of sastry award as retained in desai award. In the amendment petition, the petitioner has also challenged the appellate order communicated Vide letter No. DUM/DPS/R/Gen/326 dated 8th November, 1999, whereby the appellate authority modified the punishment order as compulsory removal from service with superannuation benefit as would be due otherwise at that stage and without disqualification from future employment.

(2.) THE petitioner was suspended in April, 1994 in contemplation of departmental proceeding followed by a charge sheet dated 27th January, 1995.

(3.) A combined charge sheet was served vide letter dated 15th July, 1995. In addition to the initial charge sheet dated 27th January 1995, the subsequent charge sheet was modified wherein similar allegation of fraudulent withdrawal of L.F.G. bill was leveled.