R.S.KAUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P/1 dtd. 2/3/2009. Vide the impugned order, the petitioner has been inflicted with the punishment of termination from service and in addition, it is also ordered that the loss caused from the loan transaction, which were found to be fraudulent, the entire amount with interest should be recovered from the dues that were payable to the petitioner.

(2.) The facts of the case is that the petitioner was initially working under the Zila Sahkari Krishi Aur Gramin Vikas Bank Maryadit. He was working on the post of Senior Supervisor. The said Zila Sahkari Krishi Aur Gramin Vikas Bank subsequently got merged with the Zila Sahkari Kendriya Bank and therefore, the Zila Sahkari Krishi Aur Gramin Vikas Bank i.e. the respondent No.3 and the Chief Executive Officer of the Zila Sahkari Krishi Aur Gramin Vikas Bank i.e. the respondent No.4 have since been substituted by the Zila Sahkari Kendriya Bank as also the Chief Executive Officer of the Zila Sahkari Kendriya Bank as the new respondents No.3 & 4.

(3.) The petitioner while working on the post of a Senior Supervisor was issued with a charge-sheet on 19/6/2006 (Annexure P/6). In the said charge-sheet, it was alleged that the petitioner had submitted a false report in respect of the land, of one Lakhan Lal Kaushik for the purpose of releasing the agriculture loan and similarly the petitioner again submitted an inspection report in respect of the property of one Shri Tirath Ram, who too had applied for grant of agriculture loan. It is also alleged that based on the inspection note and the report submitted by the petitioner in the capacity of the Senior Supervisor, the Bank had released the agriculture loan to Shri Lakhan Lal Kaushik and also the son of Shri Tirath Ram, Baldau Prasad for the purpose of purchase of Tractor and Trolley and other agriculture equipments.