Siddharth, J. - (1.) Heard Sri O.P. Singh, learned Senior Advocate assisted by Sri Anand Mohan Pandey learned Counsel for the petitioner and Sri Abhishek Tandon, learned Counsel for the respondents.
(2.) This writ petition has been filed by the petitioner praying for quashing of the order dated 16.04.1984 passed by the Appellate Authority and order dated 02.01.1982 passed by the Disciplinary Authority. Further prayer has been made for payment of increments in salary and promotion of the petitioner on the post of Sub Accountant/ Junior Management, Grade-I, w.e.f. 12.08.1980.
(3.) The brief facts of the case are that while working on the post of Clerk-cum- Assistant Cashier in Central Bank of India, Ram Kola Branch, Deoria, the petitioner was served with a Memo of charges dated 28.08.1980 alleging that he has transferred amount in A/C. No.3535 of late Sri Param Hans Singh to A/C. 4097 in the name of his wife Smt. Radhika Singh unathorizedly. Vide reply dated 03.09.1980, the petitioner submitted his reply stating that he did this on the instructions of Branch Manager, Shri S.B. Singh. The petitioner was further served with 2 memo of charges dated 13.09.1980. Vide first memo, he was directed to explain as to why he passed the withdrawal of Sri Baij Nath Mishra, who was alleged to be dead. In the second memo dated 13.09.1980, he was asked to reply as to why he transferred Rs.531.48 from Home Saving Account of Sri H.D. Sharma, a staff member, to the demand loan account. Vide replies dated 19.09.1980, the petitioner replied to the 2 memo of charges dated 13.09.1980 and stated that he acted in good faith and in accordance with the procedure of the Bank.;