- (1.) The only point involved in the special appeal is, whether in the circumstances of the case, the question regarding validity of dismissal of Shri Brahamanand Agarwal (the contesting respondent) can be again agitated before the Industrial Tribunal, after it was upheld by the civil court. THE FACTS
(2.) The contesting respondent joined the Central Bank of India (the Bank) on 16.8.1962 as a clerk. He was promoted as Sub-Accountant, a Junior Management Grade Scale 1 post on 13.3.1978.
(3.) In mid 1980's, certain irregularities, said to be committed by the contesting respondent, came to the knowledge of the Bank. The Bank started disciplinary proceedings under the Central Bank of India Officers, Employees (Discipline and Appeal) Regulations, 1976 (the Regulations) against the contesting respondent. A charge sheet dated 4.12.1985 was served upon him.;