YUGAL KISHORE Vs. JHARKHAND GRAMIN BANK

JUDGEMENT

(1.) The appellant has challenged the order dtd. 19/12/2018 passed in W.P.(S) No. 4036 of 2013.

(2.) In the departmental enquiry which was initiated by serving the memorandum of charge dtd. 31/12/2009, the appellant was awarded punishment of compulsory retirement on 18/7/2012. The appellate authority dismissed the appeal preferred by the appellant against the punishment of compulsory retirement by an order dtd. 5/12/2012.

(3.) The aforesaid orders passed against the appellant in the departmental enquiry were challenged by him in W.P.(S) No. 4036 of 2013 which has been dismissed on the ground that the misconduct imputed against the delinquent employee was found established in a full-fledged disciplinary proceeding.