- (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition has been filed for quashing the impugned order dated 1 -2 -1993 passed by the Chief General Manager, State Bank of India (Annexure -9 to the writ petition), by which the petitioner has been removed from service and the Appellate Order dated 14 -9 -1993 (Annexure -13 to the writ petition) by which the petitioner's appeal against the removal order, has been rejected. The petitioner was Cash Officer in the service of the State Bank of India. He was charge -sheeted vide charge -sheet dated 24 -4 -1991 (Annexure -3 to the writ petition) to which he submitted reply on 5 -6 -1991. A perusal of the charge -sheet shows very serious charges of financial irregularities against the petitioner. The petitioner was also charged for doing unauthorised acts. An inquiry was held in which, he was given opportunity of hearing and after the inquiry, the Inquiry Officer submitted a inquiry report which was sent to the petitioner alongwith a show cause notice vide Annexure -5. The petitioner has given has reply vide Annexure -6. Thereafter, the impugned removal order dated 1 -2 -1993, was passed and his appeal was also dismissed.
(3.) THE finding of financial irregularities is a finding of fact and there are very serious charges on which he petitioner was found guilty.;