Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has, inter -alia, prayed for quashing the order dated 18.10.2005 passed by the Director of the Singhbhum District Central Co -Operative Bank Limited, Chaibasa, and order dated 08.03.2006 passed by the Appellate Authority confirming the order of dismissal passed by the Disciplinary Authority and for direction to respondents to allow the petitioner to continue in service with all consequential benefits.
(2.) In the writ application Sri Indradeo Prasad was the petitioner but subsequently in the year 2009 vide I.A. No. 531 of 2013 the present petitioners have been substituted as legal heirs after death of late Indradeo Prasad.
(3.) The facts as disclosed in the writ application, in a nutshell, is that by virtue of conviction in criminal case, the petitioner has been dismissed from services vide order dated 18.10.2005 which was confirmed by the appellate authority vide order dated 08.03.2006.;