S.P.Mehrotra, J. - (1.) THE present Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner, interalia, praying for quashing the order dated 20.10.2005 (Annexure-17 to the Writ Petition) passed by the Board of Directors, Vidur Gramin Bank, Bijnor (respondent no.3) and the order dated 18.12.2004 (Annexure-15 to the Writ Petition) passed by the Chairman/Disciplinary Authority, Vidur Gramin Bank, Bijnor (respondent no.2), and further praying for placing back the petitioner on his post with all benefits and salary.
(2.) IT appears that the petitioner was posted as Branch Manager in Vidur Gramin Bank, Kotkadar, Bijnor in the month of December, 2000. On 24.12.2001, the petitioner was transferred from Vidur Gramin Bank, Kotkadar, Bijnor to the Head Office of the Bank at Bijnor. The petitioner was placed under suspension by the order dated 15.2.2002 (Annexure-1 to the Writ Petition) on the ground of alleged irregularities. The petitioner thereupon filed a Writ Petition before this Court being Civil Misc. Writ Petition No. 10577 of 2002, and this Court by an interim order dated 11.3.2002 stayed the operation of the said suspension order dated 15.2.2002, but permitted the enquiry to go on. Copy of the said interim order dated 11.3.2002 has been filed as Annexure-2 to the Writ Petition. Thereafter, the petitioner was issued a show-cause notice dated 14.5.2002, copy whereof has been filed as Annexure-3 to the Writ Petition.
(3.) IN the month of May, 2002, the petitioner was transferred from the Head Office, Bijnor to Vidur Gramin Bank, Pavati. A chargesheet dated 14.6.2002 was thereafter issued to the petitioner levelling three charges against the petitioner. Copy of the said chargesheet dated 14.6.2002 has been filed as Annexure-6 to the Writ Petition .;