- (1.) The petitioner was appointed on a Class-IV post with the respondent Bank of Baroda, while seeking appointment, petitioner submitted school leaving certificate wherein it was mentioned that petitioner passed Class VIII from C.A.V Intermediate College, Allahabad, 30.10.1962 was recorded as date of birth. Petitioner was appointed on 6.9.1982 as a peon. On verification it was found that the school leaving certificate was a forged document. Petitioner, studied in Kesar Vidyapeeth Inter College, Allahabad, passed High School examination in IInd Division in 1967, date of birth recorded in the High School Certificate was 12.9.1949. A charge sheet was issued on 7/10.12.1993 for wilful concealment of facts regarding educational qualification, knowingly submitting false documents pertaining to educational qualification and date of birth, in connection with employment, making false statement in the application pertaining to employment.
(2.) Inquiry was conducted by Deepak Khatri, Manager, submitted enquiry report on 21.3.1998, wherein the charges 1 to 5 was proved. Petitioner pleaded guilty and submitted unconditional apology, accordingly the Inquiry Officer proposed punishment, "Stoppage of four increments with cumulative effect which will have the effect of postponement of his future increments".
(3.) On 1.5.1998, Disciplinary Authority gave personal hearing to the petitioner, both the petitioner and the defence representative appeared before the Disciplinary Authority, admitted the allegations and requested to take a lenient view, stating that two different certificates were submitted to get employment but not to cheat the Bank. Taking a lenient view, the Disciplinary Authority imposed punishment of stoppage of four increments with cumulative effect. The petitioner thereafter did not prefer any appeal but filed writ petition No. 64540 of 2008 after a lapse of 10 years, seeking a direction to decide the appeal dated 27.5.1998. Appeal was never received by any of the Branches, Regional Office or the appellate authority, however, the appellate authority considering the appeal on merits dismissed the appeal.;