Govind Mathur, J. - (1.) By order dated 29.6.2013, the notified Disciplinary Authority of State Bank of Bikaner and Jaipur imposed a penalty of compulsory retirement with superannuation benefits upon the petitioner, who was working with the Bank as "Daftari". An appeal against this order was rejected by the Appellate Authority vide order dated 7.11.2013. To challenge the order passed by the Disciplinary Authority as affirmed by the Appellate Authority, this petition for writ is preferred.
(2.) Before coming to facts of the case, it shall be appropriate to state that disciplinary proceedings against the petitioner were conducted as per the bi-partite agreement dated 10.4.2002, but that is not available with learned counsels for the parties. Be that as it may, looking to the nature of case, I have heard the writ petition even in absence of the applicable agreement.
(3.) Briefly stated, facts of the case are that one Smt. Sarki Rebari submitted a written complaint to the Manager, State Bank of Bikaner and Jaipur, Manadar Branch with assertion that she gave a sum of Rs. 20,000/- to Shri Joga Ram Daftari in the month of December, 2000 to get the same deposited in her saving bank account. A sum of Rs. 20,000/- was again given in the month of June, 2011 but the amount was not deposited in her account. The complainant Smt. Sarki Devi on 7.2.2012 conveyed to the authorities of bank that she want to withdraw the complaint against Shri Joga Ram, being the matter settled between the parties.;