VED PRAKASH VAISH,J. - (1.) This writ petition is directed against the order dated 5th November, 2007 passed by the Disciplinary Authority/Assistant General Manager and order dated 29th February, 2008 passed by the Appellate Authority/Deputy General Manager of Central Bank of India as also order dated 29th September, 2009 passed by the Reviewing Authority/General Manager of Central Bank of India, Zonal Office, New Delhi.
(2.) Shorn of unnecessary details, the brief facts giving rise to the present writ petition are that the petitioner was appointed as a clerk/cashier in the respondent-bank on 18.2.1980, thereafter, the petitioner was promoted as Assistant Manager on 15.10.1990 and he was transferred in different districts. The petitioner was promoted as Bank Manager, Scale-II on 20.8.2001 and transferred to Khandala Branch, Maharashtra.
(3.) It is stated that on 26th April, 2003, a memorandum was issued to the petitioner by the Regional Office of the respondent-bank alleging that the petitioner had committed acts of misconduct in disbursing loan to several persons. The petitioner sent reply to the same vide letter dated 28th May, 2003 and controverted the allegations made in the memo.;