DEVENDRA KUMAR ARORA,J. - (1.) At the out-set it is relevant to mention that the aforesaid case was called twice but none appear on behalf of the contesting respondents. Counsel for the petitioner has submitted that the matter is pending since last 16 years causing serious prejudice and mental trauma to the poor petitioner, who has been dismissed from service on the basis of defective disciplinary proceedings.
(2.) As the matter is quite old and there is no request on behalf of contesting respondents for passing over or adjourning the case, I proceeded to hear the matter finally and heard learned Counsel for the petitioner and also examined the record.
(3.) Petitioner, who was Clerk-cum-Cashier in District Cooperative Bank, was subjected to disciplinary proceedings for committing financial irregularities while being posted at Fakharpur and Hardi and ultimately vide order dated 31.3.2001, he was dismissed for service by the Secretary/General Manager, Bahraich District Cooperative Bank Limited, Bahraich.;