RAJ PAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Challenge herein inter alia is to the order dated 29.04.2019 passed by the Disciplinary Authority inflicting the punishment of removal from service upon the petitioner.

(2.) The petitioner was appointed as Part Time Sweeper in the respondent Bank on 10.03.2014. The maximum qualification provided for the job was "Not passed 10th Class/ Standard". It is stated that the petitioner, who was a Graduate concealed his higher education and secured job, leading to initiation of disciplinary proceedings followed by impugned order dated 29.04.2019.

(3.) Having heard learned counsel for the petitioner and perusing the enquiry report as also the impugned removal order, I am of the considered view that no interference is called for in exercise of extra ordinary powers under Article 226 of Constitution of India.