DEV KANT TRIVEDI, J. - (1.) These two writ petitions have been preferred by Sri Shamsher Singh, erstwhile Branch Manager, Punjab and Sind Bank, against his employer. By means of the first writ petition, the petitioner challnged his compulsory retirement from service of Punjab and Sind Bank, and the second writ petition was preferred by the petitioner assailing the denial of pensionary benefits consequent on his compulsory retirement from service.
(2.) Since both the writ petitions are interconnected the same are being disposed of by this common judgment.
(3.) The petitioner was put under suspension by the order of the Regional Manager on November 24, 1992. He was served with the statement of allegations. A copy of the charge sheet, however, was not supplied to the petitioner inspite of the request having been made. Sri S.K. Bahal, Manager, was appointed as enquiring Authority who submitted his enquiry report on August 28, 1993. Zonal Manager, acting in the capacity of disciplinary authority, accepted the enquiry report and ordered dismissal of the petitioner from the service of the Bank. Against this order of dismissal passed on March 20, 1994 an appeal was preferred by the petitioner to the Joint General Manager. This appeal was, however decided by the Deputy General. Manager (Personnel) by means of his order dated May 3, 1995 substituting the penalty of dismissal from service with the penalty of compulsory retirement. A review petition was made by the petitioner to the General Manager. The review petition was dismissed by the General Manager (Personnel) by means of his order dated June 30, 1996. The petitioner then approached this Court by filing Writ Petition No. 14446 of 1996 wherein no counter affidavit was filed on behalf of the respondents and, therefore, the averments of the petitioner remain uncontroverted.;