VIJAY KUMAR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) Appeal is directed against judgment dtd. 22/4/2024 passed by the Patna High Court to the extent the Court upheld reduction of onethird of the pension payable to the appellant under the Central Bank of India (Employees') Pension Regulations, 1995[Hereinafter, Pension Regulations.].

(3.) Appellant while working as Chief Manager, a scale IV officer in the respondent No.1bank was served with a Memorandum of Charge alleging that, during his tenure as Branch Manager, Dhanbad Branch he sanctioned loans in respect of 12 accounts, inter alia, without proper appraisal of income, nonverification of KYC compliance, without postsanction inspection etc. exposing the bank to potential financial loss of huge amount.