MADHURESH PRASAD,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the Bank.
(2.) The writ petition has been filed for quashing order dated 15.6.2011, issued by the Disciplinary authority awarding the punishment of "removal from service which shall not be disqualification of future employment in terms of Regulation 39(I)(b)(iv) of Uttar Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010" as well as order contained in letter dated 5.10.2012, passed by the Appellate authority confirming the aforesaid punishment order.
(3.) The petitioner, at the relevant time, being Scale I officer was posted as branch manager in Uttar Bihar Gramin Bank (herein after referred to as "?the bank?) Head office, Muzaffarpur, Araria Chouk. He has been proceeded against under charge memo containing eight charges. Enquiry was conducted against him departmentally and the enquiry report is dated 20.4.2011.;