- (1.) Heard Sri W.H. Khan, learned Senior Advocate, assisted by Sri Jamal Ali, learned counsel for petitioner, Sri S.K. Kakkar for respondents, and perused the record.
(2.) This writ petition under Article 226 of the Constitution has been filed by Sri Awadhesh Kumar Gupta, an Officer working in the erstwhile Tulsi Gramin Bank which has now become Allahabad U.P. Gramin Bank, Banda (hereinafter referred to as "Bank") being aggrieved by order dated 10.12.1997 (Annexure 11 to writ petition) whereby he has been removed from service by Chairman of the Bank/disciplinary authority and the order dated 25.11.2002 passed by Board of Directors dismissing appeal of petitioner. Petitioner has sought a writ of certiorari quashing the aforesaid two orders and further a writ of mandamus commanding respondents to reinstate him with full back wages and other consequential benefits.
(3.) The facts in brief, giving rise to present dispute, are as under.;