Rajiv Sharma, J. - (1.) Heard learned Counsel for the parties.
(2.) Petitioner was initially appointed on the post of Cashier/Clerk in the Aryavrat Grameen Bank in the year 1981. Later on, due to his good conduct and work performance, he was promoted as an Officer in the Bank. While the petitioner was posted as an Officer in Kursi Branch of the Bank, he was placed under suspension vide order dated 12.2.2000 for certain irregularities. On the basis of the enquiry report, the petitioner was awarded punishment of dismissal from service vide order dated 3.8.2001. The validity of the said punishment order was questioned by the petitioner in appeal but the same was also rejected vide order dated 13.2.2002. Hence the petitioner has filed the instant writ petition, assailing the aforesaid two orders.
(3.) Learned Counsel for the petitioner has vehemently contended that the order, impugned in the petition, imposing the punishment of dismissal from service is nullity having been passed in utter disregard of the principles of natural justice inasmuch as the petitioner has not been furnished with a copy of audit compliance report, copy of the covering schedule credit note 2400 and the copy of the stationary delivery register from Head Office of Credit No. 2400 through the said credit note no. 2400 though the said credit note 2400 is the basis of charge. He also clarified that even the petitioner was not allowed to inspect the aforesaid documents though all the said documents were cited in the charge-sheet as evidence and were utilised against him. Thus, non-furnishing of documents, which were relied upon in the charge-sheet, the petitioner has been materially prejudiced.;