RAM PRATAP SONKAR Vs. CHAIRMAN AND MANAGING DIRECTOR ALLAHABAD
LAWS(ALL)-2000-2-97
HIGH COURT OF ALLAHABAD
Decided on February 28,2000

RAM PRATAP SONKAR Appellant
VERSUS
CHAIRMAN AND MANAGING DIRECTOR, ALLAHABAD Respondents

JUDGEMENT

M.Katju, J. - (1.) This writ petition has been filed against the Impugned dismissal order dated 30.12.1997 Annexure-10 to the writ petition and the order dated 28.3.1998 Annexure-12 to the writ petition.
(2.) We have heard learned counsel for the parties.
(3.) The petitioner was in the service of the Allahabad Bank and was an officer in junior management grade-1 and was posted as Assistant Manager. He was given a charge-sheet dated 29.7.1994 vide Annexure-2 to the writ petition and he was suspended by the order dated 21.1.1994 vide Annexure-3 to the writ petition. A perusal of the charge-sheet shows that serious allegations of financial irregularities were made against the petitioner. Thereafter, an enquiry was held in which he was given an opportunity of hearing and the enquiry officer submitted a report copy of which Is Annexure-8 to the writ petition. On the basis of the said report, the petitioner was dismissed and his appeal was also rejected.;


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