- (1.) Heard Mr. A.P. Singh, learned Counsel for the petitioner and Mr. Lalit Shukla, learned Counsel for the opposite parties.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, questioning the validity and correctness of the order dated 22.8.2014 passed by the General Manager, Gramin Bank of Aryavart, contained in Annexure No.1 to the writ petition, whereby the petitioner was dismissed from service and a sum of Rs.70,000/- was directed to be recovered from the emoluments or terminal benefit due to the petitioner including forfeiture of his gratuity to the extent of Rs.70,000/-. The petitioner has also challenged the order dated 23.3.2015 passed by the Chairman of Gramin Bank of Aryavart (opposite party No.1), whereby the appeal preferred by him has been rejected.
(3.) According to the petitioner, he was appointed on the post of Clerk-cum-Cashier in erstwhile Awadh Gramin Bank on 27.10.1978. Subsequently, he was promoted to the post of Field Supervisor vide order dated 29.8.1985. In pursuance thereof, he joined on the promoted post in the month of September, 1985. Thereafter, in the year 1990, he was placed in higher pay-scale and was posted as a Staff Officer.;