D.G.R.PATNAIK, J. - (1.) IN the instant writ application, the petitioner has moved for issuance of an appropriate writ for quashing the order dated 10.3.2005 (Annexure -12) passed by the Appellate Authority and the order dated 31.3.2004 (Anexure -11) passed by the Disciplinary Authority, whereby the petitioner has been punished with compulsory retirement with superannuation benefit.
(2.) HEARD the learned Counsel for the petitioner and the learned Counsel fo the respondent. The petitioner was appointed under the respondent -Bank on his application dated 8.4.1978 as Part -time Sweeper, and at the time of his appointment, he had submitted his School Leaving Certificate dated 5.2.1978. His service was subsequently confirmed on 8.10.1978.
(3.) SUBSEQUENTLY , sometime in January, 1986, he applied for his fresh appointment to the post of Sepoy -cum -Tea/Water boy and had also enclosed a school transfer certificate and mark -sheet along with his application. His application was considered and he was appointed to the post of Sepoy -cum -tea/Water boy. The appointment was confirmed whereafter he became a permanent employee on the post of Sweeper -cum -Sepoy at Patratu Branch of the respondent - bank on 17.7.1997.;