STATE BANK OF INDIA Vs. RAMADHAR SAO

JUDGEMENT

(1.) The present appeal has been filed by the appellants[For short, 'the Bank'] aggrieved by the judgment of the Division Bench of the High Court[High Court of Judicature at Patna] in appeal[LPA No.1283 of 2018] filed by them. By the impugned judgment intra-court appeal filed by the Bank was dismissed against the order[dtd. 16/5/2018 in C.W.J.C. No.3594 of 2013] passed by the Single Bench of the High Court.

(2.) The respondent had approached the High Court by filing writ petition[C.W.J.C. No.3594 of 2013] challenging order dtd. 7/12/2012 passed in statutory appeal filed by him before the Appellate Authority, by which his punishment was reduced from dismissal to removal from service with superannuation benefits.

(3.) Briefly the facts available on record are that the respondent joined the Bank as a messenger in the year 1997. In April 2008, complaints were received against the respondent for taking bribe for coordination in sanction of loans. Vide notice dtd. 15/11/2008, the Bank called upon the respondent to explain his absence from duty and that he had been executing some loan documents at his residence and bank branch as well.