- (1.) THE present writ petition has been filed by the petitioner, inter -alia praying for following reliefs and amended reliefs: - "(i) issue a writ, order or direction in the nature of Certiorari quashing the impugned Orders dated 26.2.94 (Annexure No. 2) and Order dated 6.12.1994 as referred to in the order dated 22.12.1994 (Annexure -4 to the Writ Petition). (ii) issue a writ, order or direction in the nature of Mandamus directing the Respondents to reinstate the petitioner in service and Pay the entire arrears of salary and also pay regular salary to the petitioner. (iii) issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the present case. (iv)Award the cost of the Petition in favour of the petitioner. (v) issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to decide the representation/reminder/ review application of the petitioner dated 6.3.1995, 9.4.1996, 6.8.1996, 18.11.1998 (Annexure -5 and 6 to the writ petition), in the interest of justice."
(2.) THE petitioner was posted as Field Supervisor in Prathama Bank, Pushwara Branch, District -Rampur was served a charge -sheet dated 3.1.1992. In the charge -sheet, three allegations were made against the petitioner. The petitioner submitted explanation brining all the facts against the charge -sheet on 26.2.1994 imposing the punishment of removal from service.
(3.) THE petitioner moved an appeal against the order dated 26.2.1994 before the respondent no.2 and the same was also rejected vide order dated 6.12.1994. The rejection order has been communicated vide order dated 22.12.1994. The petitioner filed a representation on 6.3.1995 for considering the appeal of the petitioner on the ground mentioned in the appeal.;