- (1.) We have heard Sri M.S. Rana (the petitioner in person) and Ms. Shaili Saxena for the respondents and perused the record.
(2.) The brief facts of the case are that the petitioner was an Officer MMG/Scale S-3 in Bank of Baroda. He was inflicted with punishment of removal from service by order dated 05.08.2004, which was affirmed by the Appellate Authority, vide order dated 15.02.2005, against which the petitioner filed writ petition No. 30055 of 2005. The said writ petition was partly allowed, vide order dated 30.09.2010, to the extent that the removal order dated 05.08.2004 and the appellate order dated 15.02.2005 were set aside and the matter was remitted to the Disciplinary Authority to pass a fresh punishment order in accordance with the observations made in the judgment.
(3.) While allowing the writ petition No.30055 of 2005, this Court observed that the Disciplinary Authority was not justified by taking into consideration allegations 1(d) and 1(e), made in the statement of allegations, as proved while imposing the punishment. It also observed that looking to the nature of the charges, which have been proved, the petitioner deserves a lesser punishment other than the punishment awarded to him.;