Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of the order of penalty of dismissal from service.
(2.) Initially the writ petition was filed challenging order dated 19.01.2016 and questioning legality of initiation of the departmental enquiry initiated against the petitioner after his superannuation from service. The writ petition was filed on 12.05.2016, however, after 4 weeks' time was granted to the respondent - Bank vide order dated 20.05.2016, during pendency of the writ petition the petitioner was dismissed from service.
(3.) Plea urged by the petitioner is that the very initiation of departmental proceeding against him vide office order dated 19.01.2016 was illegal and while so, the penalty order dated 12.04.2017 has been rendered unsustainable.;