- (1.) BY the Court. - The present Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner, inter alia, praying for quashing the order dated 20.12.2004 (Annexure-7 to the Writ Petition) passed by the Chairman/Disciplinary Authority, Vidur Gramin Bank, Bijnor (respondent No. 1) and the order dated 20.10.2005 (Annexure-9 to the Writ Petition) passed by the Board of Directors, Vidur Gramin Bank, Bijnor (respondent No. 2), and further praying for reinstating the petitioner in service with all consequential benefits attached thereto by treating the petitioner to be in continuous service.
(2.) IT appears that the petitioner while working on the post of Scale-l Officer in Vidur Gramin Bank, Branch Kotkadar, Bijnor, received a show cause notice dated 4.12.2001 wherein certain charges were levelled against him requiring the petitioner to submit his reply. The petitioner submitted his reply on 8.12.2001. Subsequently, on 14.5.2002, another show-cause notice was issued wherein the petitioner was required to submit his reply against the same. The petitioner submitted his reply on 12.7.2002. A charge-sheet dated 14.6.2002 was thereafter issued to the petitioner leveling three-charges against the petitioner. Copy of the said charge sheet dated 14.6.2002 has been filed as Annexure-1 to the Writ Petition.
(3.) THE petitioner gave his reply dated 12.7.2002 to the said charge-sheet dated 14.6.2002. Copy of the said reply dated 12.7.2002 has been filed as Annexure-2 to the Writ Petition. It further appears that by the order dated, 15.7.2002 the Chairman/Disciplinary Authority (respondent No. 1) appointed an Inquiry Officer to hold enquiry in regard to the charges levelled against the petitioner, as contained in the said charge-sheet dated 14.6.2002.;