K L TRIPATHI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Shri K. L. Tripathi, the appellant herein joined the State Bank of India in 1955. At the relevant time, he was working as Branch Manager, State Bank of India, Deoria.

(2.) Certain complaints were received about his conduct from Gorakhpur Branch Manager, Shri R. S. Kapoor, Staff Officer Grade II, who reported to the Head Office on 5th May, 1974 that, from the informations given to him by some members of the staff of Deoria Branch, namely, Shri M. R. Sharma, Head Clerk, M. S. Gupta, Field Officer and from other enquiries made by him he found that the bills negotiated by the Gorakhpur Branch under a Revolving Letter of Credit No. 20/1 dated 21st March, 1974 established by the Deoria Branch an Gorakhpur Branch for Rs. 2 lakhs at a time subject to a maximum of Rupees 17 lakhs had remained unpaid to the extent of Rs. 12 lakhs and that the openers of the Letter of Credit, M/s. Jamuna Prasad Munni Lal Jaiswal, Deoria were unable to meet their obligations. In the same letter, he also informed that Deoria Branch had opened another Revolving Letter of Credit No. 20/2 dated 3rd April, 1974 for Rs. 50,000 /- per day subject to a maximum of Rs. 10 lakhs and that because the clauses of the credit had not been drawn properly, the bills were not negotiated thereunder by his Branch, and were, instead, sent on collection basis. Certain other allegations giving the particulars of the bills and records were mentioned in those circumstances the head office ordered a preliminary enquiry which was conducted by Shri R. P. Srivastava, Staff Officer, Grade II and having considered his report, the head office directed Shri B. D. Sharma. Chief Manager to carry out investigation under the rules governing the services of the officers of the State Bank.

(3.) Shri Sharma conducted the investigation between 9th June to 23rd June, 1974 and in the course of investigation, he visited Deoria and Gorakhpur. On 9th September, 1974, charges were framed. The information Shri Sharma could gather was that M/s. Jamuna Prasad Munni Lal Jaiswal, Station Road, Deoria was a sole proprietorship concern with Shri Jamuna Prasad Jaiswal as the sole proprietor. Their business was to deal in scrap iron which they purchased from Sugar Mills around Deoria and from other sources. The firm maintained a current account only with an average balance of Rs. 10,000/-. There was no opinion report on record with the Branch. It appeared that the firm had no experience in oil business. Shri Sharma enquired from Mr. Tripathi. From the report or Shri Sharma, it appears that in respect of all relevant entries upon which he has based his conclusion, he asked Shri Tripathi after giving him the gist of the relevant materials gathered from other person in the absence of the appellant and asked his opinion or explanation in respect of those. We have examined the report of Shri Sharma and find that at all stages in respect of all the matters mentioned in the report the appellant was associated with the preliminary investigation and his versions or explanations were sought for and recorded.