RAJINDER SINGH BAIDWAN Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) The petitioner was working as a Clerk/Cashier in the State Bank of Patiala. On June 17, 1994 the Manager of the Branch submitted a complaint to the Regional Manager alleging inter alia that the petitioner had disobeyed his orders and even slapped him. Vide order dated June 20, 1994 the petitioner was placed under suspension. He was served with a charge-sheet dated June 29, 1994. A departmental enquiry was held. Three charges were found to have been proved. Thereafter a show cause notice dated January 27, 1997 was served on the petitioner. He submitted his reply on February 24, 1997. After consideration of the matter, the Disciplinary Authority ordered the petitioner to be compulsorily retired from service. An incomplete copy of the order dated April 7, 1997 passed by the Disciplinary Authority has been produced as Annexure P8 with the Writ Petition. The petitioner had the remedy of appeal against this order. He did not avail of it. Instead, he has chosen to file the present petition.

(2.) We have heard Mr. S.K. Sharma, learned counsel for the petitioner. The learned counsel challenges the order on the following grounds :

(3.) A perusal of the charge-sheet shows that the following allegations had been made against the petitioner :