Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) By means of this petition, a prayer has been made for a direction in the nature of certiorari quashing the Order dated 9.2.1998 passed by the Regional Manager, Central Bank of India, Meerut and also the Order dated 28.3.2003 passed by the Deputy General Manager, Central Bank of India, Zonal Office, Agra respectively. It is further prayed that the respondents be directed to restore the petitioner on his post with all consequential benefit along with arrears of salary.
(3.) In brevity the fact of the case are that the petitioner was appointed on 12.5.1981 as Clerk-cum-Cashier/Godown Keeper in the Central Bank of India, Bulandsahar Branch. He was placed under suspension on the basis of F.I.R. lodged against him in case Crime No. 660 of 1995, which was registered at Kotwali Nagar, District Bulandshahar under Section 468/4290/409-B IPC.;