SURESH Vs. CHAIRMAN & DISCIPLINARY AUTHORITY, KARNATAKA

JUDGEMENT

(1.) Appellant was employed with the Karnataka Vikas Grameena Bank, Dharwad. While working as the Mundargi Branch Manager, appellant processed the loan application for the Tractor & Trailer of G.G.Churi and others and when recommending and arranging the loan, there was impersonation of a deceased person and on the appellants failure to register the Tractor & Trailer with due noting of Bank's Hypothecation and obtaining of stamped receipts, machinery delivery notice etc., a notice dated 13.02.2010 was served, to show cause, why disciplinary action should not be taken for the said misconduct. A reply dated 25.02.2010 having been submitted, the Chairman and Disciplinary Authority of the Bank issued and served a second show cause notice dated 20.04.2011. An opportunity of personal hearing was granted on 26.04.2011. Considering the record, Disciplinary Authority passed an order dated 27.04.2011 and imposed minor penalty, under Regulation 39(1)(a)(v) of Karnataka Vikas Grameena Bank (Officers and Employees) Service Regulations 2010 (for short, Regulation). An appeal filed by the appellant, upon consideration, having been dismissed, Writ Petition No.63962/2012 was filed. Said petition also having been dismissed, this writ appeal has been filed.

(2.) There is delay of 71 days in filing this appeal. Seeking condonation, I.A. No.1/2013 has been filed.

(3.) We heard Shri K.L.Patil, learned advocate for the appellant on the merit of the case. Since, the appeal is being decided on its merit, it is unnecessary to pass order on I.A. No.1/2013.