G.V. ASHOK Vs. CANARA BANK AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondents and perused the records.

(2.) The petitioner has called in question the order passed by the Disciplinary Authority i.e., Respondent No. 1 in imposing major penalty in No. HUBCO:DAC:003:2008 dated 03.01.2008 as per Annexure-K, which is confirmed by the Appellate Authority i.e., Respondent No. 2 in No. HUBCO DAC 928 2008 dated 16.09.2008 as per Annexure-M.

(3.) The record discloses that the petitioner was working as a Bank Officer under Respondent No. 1 at Circle Office, Hubballi. Earlier to that, he was working at a place called Shedigudde, Mangalore branch from 20.07.2004 to 24.06.2006. During the period from 21.11.2005 to 10.12.2005 he was posted to undergo external and in house training at Bengaluru. It was found that he stayed Bengaluru in some hotels and clamed excess amount by producing fake bill in order to cause wrongful loss to the Bank. Therefore, respondent No. 1 decided to hold a departmental enquiry against the petitioner. Accordingly articles of charges were framed against the petitioner, which reads as follows;"Articles of Charges