- (1.)This writ petition is filed by one Sh. K.S.Kathuria who has been dismissed from services in terms of the orders passed by the disciplinary authorities of the respondent no.1-State Bank of Patiala. Petitioner seeks quashing of the orders of the departmental authorities; of the disciplinary authority dated 6.3.2000 and the appellate authority dated 12.12.2001.
(2.)Before I turn to the arguments urged on behalf of the petitioner, it has to be noted that the petitioner disputed the content of the charge sheet, however, during the enquiry proceedings petitioner gave a specific written statement on 13.12.1999 admitting the charges. This letter of admission reads as under:-
"To The Inquiry Officer,

Central Vigilance Commission

New Delhi-110023

ACCEPTANCE OF CHARGES

Sir,

I plead guilty to all the charges unconditionally.

Yours faithfully,

New Delhi

(K.S. Kathuria)

13.12.1999

Charged Officer"

(3.)In view of the aforesaid admission, no further enquiry was conducted and the disciplinary authority passed the order of punishment dismissing the petitioner from services and which order has been upheld by the appellate authority vide its order dated 12.12.2001.