Sunil Ambwani, J. - (1.) Heard Sri Suneet Kumar and Sri Ratnesh Khare for petitioner and Sri Vipin Sinha for respondents.
(2.) The petitioner has prayed for quashing the orders dated 31.10.2000 passed by the Assistant General Manager (IV)/ Disciplinary Authority, State Bank of India by which he has confirmed his tentative order dated 23.8.2000 to dismiss the petitioner service us Clerk-Cum-Cashier (under suspension) without notice in terms of para 521(5) of the Shastri Award read with para 18.28 of Desai Award and para 15 (iv) (a) of the bipartite settlement dated 14.2.1995 entered between the Bank of India v. State Bank of India Staff Federation, and has directed that the period of suspension will be treated as such that no salary and allowance except subsistence allowance, already paid, to be paid to him and has also decided to forfeit the gratuity payable to him in terms of the provisions of Section 4 Sub-section (6) (a) and (b) of the Payment of Gratuity Act, 1972; and the order dated 3.3.2001 passed by the Deputy General Manager/Appellate Authority rejecting petitioners appeal against the punishment order.
(3.) In writ petition No. 8638 of 2002, the petitioner has prayed for quashing the order dated 24.8.2001 passed by Assistant General Manager (IV), Zonal Office, Varanasi, in compliance with the order of this Court dated 16.5.2001 in writ petition No. 18790 of 2001 rejecting petitioner's application for release of National Savings Certificate of Rs. 90,675/- pledged with the Bank as guarantee towards the Demand Loan Account after closing the Account.;