Om Prakash, J. - (1.) By this petition, the petitioner seeks quashing of the impugned orders passed by the Disciplinary Authority (Respondent No. 2) and the Appellate Authority (Respondent No. 4) an-nexures 3 and 5 to the writ petition respectively.
(2.) Admittedly, the petitioner was an Officer ; Grade III in the Allahabad Bank at the time the disciplinary proceedings were initiated against him. The Disciplinary Authority having found the petitioner guilty of charges, ordered his removal. The petitioner filed an appeal against that order, which was dismissed.
(3.) Aggrieved the petitioner has come up to this Court under Article 226 of the Constitution.;