- (1.) Heard Sri Pulak Ganguly, learned counsel for petitioner and Sri K.R. Singh Jadaun, counsel for respondent Bank.
(2.) This writ petition under Article 226 of Constitution of India is directed against punishment of dismissal imposed upon petitioner vide order dated 21.11.1998 and appellate order dated 14.08.2004 whereby petitioner's appeal has been dismissed.
(3.) Petitioner, Prem Narain Khanna, who held office of Deputy Manager in Central Bank of India (hereinafter referred to as "Bank") has been found guilty of serious charges, constituting misconduct hence punishment with penalty of dismissal from service was imposed vide order dated 21.11.1998 and his appeal has been rejected by Zonal Manager of Bank, vide order dated 05.08.2004, hence this writ petition under Article 226 of Constitution of India challenging both the aforesaid orders.;