Shishir Kumar, J. - (1.) The present writ petition has been filed for quashing the orders dated 12.12.2001, Annexure-13 to the writ petition and the order dated 9.5.2002, Annexxure-15 to the writ petition.
(2.) The facts arising out of the writ petition are that the petitioner was working as an employee of the bank. A disciplinary proceeding has been initiated against him for the conduct of the petitioner as well as involvement in a criminal case. A show cause notice was given and a charge sheet was also given to the petitioner and an Inquiry Officer was appointed and the petitioner was given full opportunity during the pendency of the inquiry and by order dated 12 12.2001, the petitioner's services have been terminated and an amount to the time of Rs. 3,84,086.00 was directed to be recovered from the petitioner The petitioner submits that he had filed an appeal and the appeal too has been dismissed. Aggrieved by the aforesaid order the petitioner has approached this Court.
(3.) It has been contended on behalf of the petitioner that during the inquiry proceeding the petitioner has not been afforded an opportunity and even the petitioner has not been permitted to make the statement before the Inquiry Officer Further submission made on behalf of the petitioner is that as the petitioner was involved in a criminal case and subsequently the petitioner was acquitted, but the suspension allowance for which the petitioner was entitled was not being paid, as such the petitioner filed a writ petition before this Court and by order in the writ petition, this Court was pleased to direct the respondents to make the payment of suspension allowance and to reinstate the petitioner. In spite of the directions issued by this Court, the order passed in the writ petition was not complied with. When the petitioner filed a contempt application and the respondents were directed to appear in person, then the petitioner was reinstated and the payment has been made. The petitioner submits that in view of the aforesaid fact and circumstances, the respondent-disciplinary authority became annoyed and a punishment of dismissal has been awarded.;