- (1.) Petitioner has challenged the order as contained in memo no. 572 dated 06.03.1999 passed by General Manager (D & PB), the respondent no. 3 by which the petitioner has been removed from service in exercise of power conferred under Rule 67(i) of State Bank of India Officers Service Rules. Further prayer has been made for quashing order of the appellate authority dated 06.10.1999, by which the appeal preferred by the petitioner has been rejected. Further direction has been sought commanding upon the respondent to pay all consequential benefits like arrears of salary etc., after reinstating the petitioner.
(2.) Heard the parties and perused the documents on record.
(3.) It has been submitted on behalf of the petitioner that initially, petitioner was appointed as Clerk Cum Typist in the year, 1972. He was promoted in Junior Manager Scale Grade-I in the year 1979. The petitioner, if treated on duty, was to retire on 30.07.2010. The petitioner while was posted as Junior Manager Scale Grade- I, he was put under suspension vide order no. 580 dated 17.07.1992., on the basis of written information given by the Branch Manager, State Bank of India, Singhrawan, P.S. Choparan, Dist. Hazaribagh, one F.I.R. was instituted on 03.12.1992 for the offence under sections 409/420/467/468 of the Indian Penal Code, alleging therein that during his posting at Singhrawan Branch from 1988 to June, 1992, various irregularities had been committed by the petitioner.;