N K SINGHAL Vs. SYNDICATE BANK

JUDGEMENT

(1.) THE petitioner has filed the present writ petition under Article 226 of the Constitution of India challenging the decision of the respondent bank dismissing him from service for his having committed serious act of misconduct.

(2.) THE petitioner joined the respondent bank as a Clerk on 18.8.73 and in due course was promoted to the post of Assistant Manager on 03/06/85. He was served with a charge-sheet dated 01/07/92 by the respondent and in the charge-sheet it was stated as under: CHARGE NO. 1 That you have been functioning as Asst. Manager at our Chandni Chowk Branch since 12.7.91. That while functioning in your position, as such, you were incharge of Branch adjustment, CDD and OBC departments. That while functioning in your position as such, you falsified branch records by making fictitious debit and credit entries under Branch Adjustment account, SB A/c no. 19688 of Smt. Shakunthala Devi, Joint SB A/c no. 19500 in your name along with your wife Smt. Daya Singhal and in CDD ledger

(3.) IN his appeal, also he submitted that he had accepted all the charges leveled against him and had also reimbursed all the money of the bank and apologized for his misconduct. The appeal was however dismissed by the Appellate Authority while appreciating the uprightness of the appellant (petitioner) in admitting the charges.