- (1.) Heard Mr. A.R. Khan, learned counsel for petitioner as well as Mr. Lalit Shukla, learned counsel for respondent-Bank and perused the records.
(2.) The writ petition has been filed challenging the orders dated 29.12.2003, 08.10.1997, 23.03.1988, 08.04.1986 and 16.12.1986 as contained in Annexure Nos. 1, 2, 3, 4 and 5.
(3.) As per brief facts of the case, petitioner was placed under suspension on 08.04.1986 on the alleged misconduct of committing forgery and getting certain amount taken out from bank account of Smt. Saroj in connivance with his brother Ramji Mishra. F.I.R. was lodged against accused-persons. The Regional Manager of the respondent-bank had taken decision to hold disciplinary proceedings in this regard against the petitioner and a charge-sheet was issued to petitioner. The disciplinary proceedings were held and a show cause notice dated 09.02.1987 was issued to petitioner and after submission of reply punishment order of dismissal from service dated 16.02.1987 was passed. The departmental appeal preferred by petitioner was also rejected.;