SONA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Counsel for the Respondent State Bank of India.

(2.) The Petitioners are aggrieved by the order of dismissal from service passed by the Chief General Manager, State Bank of India, Local Head Office, Patna by his letter dated 20.6.1996 and also the appellate order dated 4.2.1997 passed by the Deputy Managing Director and Corporate Development Officer (Appellate Authority).

(3.) The original Petitioner was posted as Branch Manager at Ranka Branch of the State Bank of India, in the district of Palamau during which period he was placed under suspension by order dated 22.9.1982 in contemplation of departmental enquiry and charge memo was served upon him on 23.2.1983. As many as 11 charges were enumerated in the charge-sheet dated 23.2.1983, which are as follows: