SHRIKISHAN MITTAL Vs. UCO BANK

JUDGEMENT

(1.) THE petitioner who was working as Assistant Manager, Cash in the United Commercial Bank, Sabalgarh, Distt. Morena has called in question the order dated September 9, 1998 Annexure P-1 passed by the Disciplinary Authority imposing punishment of removal from service with immediate effect and the order Annexure P-2 dated September 9, 1998 passed by the Appellate Authority modifying the punishment in appeal and converting the same into compulsory retirement from service.

(2.) ACCORDING to the petitioner he was appointed as a Cashier cum Godown Keeper in the respondent Bank with effect from January 29, 1973. He was promoted to the post of Junior Management Grade Scale-I in the year 1987 and was posted at Sabalgarh vide order dated January 14, 1992.

(3.) WHILE the petitioner was working in the Sabalgarh Branch he was suspended on March 14, 1996, by order dated March 12, 1996 Annexure P-6 and subsequently a chargesheet dated July 5, 1996 Annexure P-7 was issued to him. The petitioner submitted his reply to the chargesheet vide Annexure P-8. Vide Annexure P-9 certain corrections were done to the chargesheet. An enquiry was ordered and the Enquiry Officer submitted his report on July 14, 1997 vide Annexure P-10 holding the petitioner guilty of the charges levelled against him. Thereafter the Disciplinary authority Respondent No. 3 passed the order of punishment vide Annexure P-1. The petitioner preferred an appeal to the appellate authority vide memorandum of appeal Annexure P-12. The appellate authority after hearing the petitioner in response to his appeal passed the order Annexure P-2 reducing the punishment from that of removal of service to compulsory retirement. The petitioner had submitted a Review Petition before the Respondent No. 1 but the same remained undecided till date.