Amrita Sinha, J. - (1.) The petitioner has filed the instant writ petition praying for issuance of a writ of mandamus commanding the respondents to cancel/quash and set aside the order of punishment of dismissal from service passed by the disciplinary authority and confirmed by the appellate authority with a further prayer for reinstatement in service with all back wages and other consequential benefits.
(2.) The facts leading to the case are as follow: The petitioner was appointed as casual/temporary worker as a subordinate staff in Safai Staff cadre of the bank. The appointment was provisional subject to receiving clear character/antecedents report. The appointment was on probation for a period of six months from the date of joining and confirmation in the bank service was subject to making a satisfactory progress during the probation period and attaining the standard required by the bank.
(3.) In the letter of appointment there was a clause wherein it was indicated that the service was liable to be terminated with appropriate notice if revealed at any time after appointment that the information/particulars furnished to the bank in the application for securing appointment or in connection therewith are materially incorrect or false or any information/particulars called for by the bank or otherwise are found to be suppressed.;