Manish Mathur, J. - (1.) Heard Sri Madhu Sudan Srivastava, learned counsel for the petitioner and Sri Anurag Srivastava, learned counsel appearing on behalf of the opposite parties.
(2.) The petitioner has challenged the order dated 18.07.2005 dismissing him from service, the order dated 27.10.2005 rejecting his appeal and the order dated 03.08.2006 dismissing the review application of the petitioner.
(3.) As per the averments made in the writ petition, the petitioner while in service was served with a charge sheet dated 25.06.2004 levelling 8 allegations against him primarily in relation to infraction of procedure pertaining to grant of loan on behalf of the Bank. The said charge sheet was replied to by the petitioner whereafter disciplinary proceedings ensued resulting in the passing of the dismissal order against which the petitioner's appeal and review were also rejected.;