L.NAGESWARA RAO,J. - (1.) The Appellant worked as an officer of Regional Rural Bank Services with the Muzaffarnagar Kshetriya Gramin Bank (hereinafter, 'the Bank'). On 27.05.2003, he was served with a charge sheet and was asked to submit his reply within a period of fifteen days. The charges that were framed against the Appellant are: 1. You did not comply the directions and regulations of Head Office. 2. You have worked against the interest of Bank/Injurious work, you was unauthorised absent. 3. You are isolated for the interest of Bank and to your duties.
(2.) Yet another charge sheet was issued on 30.05.2003 in which the following charges were framed: i. You have violated discipline of bank. ii. You are accused of misconduct. iii. You have made effort to diffuse the Bank image and on the basis of it your worked that injurious to the health of Bank.
(3.) The Appellant submitted his reply to the said charge sheets dated 27.05.2003 and 30.05.2003. The Appellant was placed under suspension by an order dated 29.07.2003. He challenged the order of suspension by filing a Writ Petition which was disposed of with a direction to the bank to complete the inquiry within four months. The High Court of Judicature at Allahabad refused to grant reinstatement. The Inquiry Officer submitted the inquiry report on 23.12.2003 to the Disciplinary Authority. An opportunity was given to the Appellant to submit his remarks on the inquiry report. Thereafter, a show cause notice was issued to the Appellant to explain as to why he should not be dismissed from service. A reply was submitted by the Appellant on 11.06.2004, which was considered by the Disciplinary Authority. Another reply was submitted by the Appellant on 23.06.2004. By an order dated 05.07.2004, the Appellant was dismissed from service without any benefits under Regulation No.38 (kha) (4) of Muzaffarnagar Kshetriya Gramin Bank (Modified) Officer and Staff Services Regulations, 2010 (hereinafter, 'the Regulations').;