JAIPRAKASH KORI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this petition being aggrieved by order dated 17.12.2004 by which the respondent authorities have imposed a modified punishment of removal from service w.e.f. 10.2.1997 upon the petitioner after the matter was remanded back by the Division Bench of this Court for being reconsidered.

(2.) THE brief facts leading to the filing of the present petition are that the petitioner was initially recruited as Cashier-cum-Clerk in the establishment of the respondent Bank on 9.11.1974 and was thereafter promoted in the Junior Management Grade Scale-I on 18.10.1982 and was posted at Dindori. While the petitioner was working as such and was posted at Barhi Branch, Katni, fraud in the account of one Shri K. R. Narang was detected on 30.3.1987 in respect of which a detailed investigation was conducted and a criminal prosecution was lodged against Shri K. R. Narang and departmental action was also taken against him.

(3.) THE departmental appeal, filed by the petitioner, did not yield any result and, therefore, the petitioner approached this Court by filing W.P No.1194/1998 which was ultimately partly allowed by order dated 1.10.2002 by reducing the order of punishment from termination to removal from service.