- (1.) The petitioner seeks quashing of (i) the statement of articles of charge, Annexure 6-A (wrongly referred to as Annexure-7), (ii) punishment order, Annexure-14, dismissing him from service on the ground of charges of mis-conduct levelled against him under the charge-sheet and found established, (iii) the order of the appellate authority, Annexure-15, dismissing the appeal of the petitioner and (iv) the order passed by the review authority, Annexure-24, affirming the order of the appellate authority (all the annexures referred to in this para are annexures to the writ petition).
(2.) A writ of mandamus is sought directing the respondents to reinstate him in service with all the consequential benefits.
(3.) The petitioner also prays that Regulations 62, 50(4), 59(i), 70(2) and 70(3) of the State Bank of Patiala (Officers') Service Regulations, 1979 be declared ultra vires. But this relief was not pressed during arguments by the Counsel for the petitioner.;