Pushpendra Singh Bhati, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "It is therefore, prayed that this writ petition so submitted by the petitioner may kindly be allowed with cost, And the impugned orders dated 30.08.2013 and 09.01.2014 (passed by the Disciplinary and Appellate authorities respectively) may kindly be quashed and set aside; And the respondents may kindly be directed to reinstate the petitioner in bank service from the date of his suspension with all consequential service benefits to him including the salary and arrears accrued to him due to increments, if any, alongwith interest thereupon @ 12% p.a. till its final actual disbursement to the petitioner. And the respondents may kindly be directed to make the payment of actual salary w.e.f. the date of suspension till superannuation of the petitioner and all pensionary benefits with all consequential benefits with interest @ 12% till its disbursement to and actually received by the petitioner. And in the facts and circumstances submitted above by the petitioner, the petitioner humbly pray that your Lordships may graciously be pleased to pass any other just order in favour of the petitioner."
(2.) The brief facts of this case, as noticed by this Court, are that the petitioner was initially appointed on 08.04.1980 with the respondent-Bank as Electronic Automatic Machine Operator and Senior Assistant. The petitioner was thereafter promoted to the post of Senior Special Assistant on 16.08.2010. The petitioner was served with a memorandum on 08.08.2012 showing lapses committed by him at IAF Jodhpur Branch and Shastri Nagar, Jodhpur, as observed by the respondent-Bank. The memorandum of charges was issued on 11.10.2012 showing irregularities committed by the petitioner.
(3.) The enquiry report dated 03.08.2013, wherein the charges have been mentioned is reproduced hereinbelow: JUDGEMENT_147_LAWS(RAJ)3_2018_1.html;