YATINDRA SINGH, J. - (1.) The main questions involved in this writ petition are : Whether the charged officer is entitled to get the copy of the preliminary inquiry report and the correspondence in that regard or not. Whether the charged officer is entitled for personal hearing before the appellate authority or not. Whether the disciplinary/appointing authority and the appellate authority are required to record detailed/separate reasons, even if they agree with the findings of the inquiry report. The Facts
(2.) The petitioner was employed with the State Bank of India (the Bank). At the relevant time, he was posted as the Branch Manager of Raja Ka Darwaja, Varanasi branch of the Bank (the concerned Branch). He was suspended on November 8, 1982 and was given a charge-sheet on May 19, 1983 levelling three charges (the first charge-sheet) (for the details of the charges see Endnote- 1).
(3.) The inquiry in pursuance of the first charge-sheet was conducted by Sri N. N. Srivastava. No witness was examined in this inquiry. A report dated April 26, 1984 was prepared; charge No. 1 was not proved but remaining charges were proved. However, this report was not submitted. The petitioner was given a second charge-sheet on November 5, 1985 levelling two charges (the second charge-sheet) (for details of the charges see Endnote-2) and a third charge-sheet on November 14, 1985 levelling four charges (the third charge-sheet) (for details of the charges see Endnote- 3).;