CENTRAL BANK OF INDIA Vs. RAMA SHANKAR SINGH

JUDGEMENT

(1.) By preferring this intra court appeal, the Central Bank of India through its CMD and other officers have prayed to set aside the judgment passed by the learned Single Judge on 15/12/2020 in W.P.(S) No. 7540 of 2012. The writ application was filed by one Rama Shankar Singh, who is a retired Government servant of the Central Bank of India. He prayed for issuance of a writ in the nature of certiorari for quashing the impugned order contained in letter No. ZO/DA/02-03/267 dtd. 27/11/2002 i.e. Annexure-16 to the writ application, whereby a punishment of compulsory retirement from Bank services in terms of Regulation 4 (H) of the Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 has been passed. He has also prayed for issuance of a writ of certiorari for quashing the order passed by the appellate authority and also for quashing the order dtd. 2/1/2004 containing letter no. ZO/PRS DD/03-04/1135 passed by the appellate authority in appeal proceedings. He has also made certain prayers for consequential benefits.

(2.) The facts of the case, at this stage, are not disputed.

(3.) It was argued before the learned Single Judge that in gross violation of the statutory Rules guiding service conditions as well as the Statutory Regulations of the Bank the impugned order has been passed. It is not disputed at this stage that while issuing the charge- sheet, the disciplinary authority did not supply the copies of the documents relied upon by the Management against the petitioner. No list of witnesses was also supplied. Rule 6 especially sub rule 5 and 10 of the Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976, provides for supply of documents and list of witnesses.