MRS. SNEH GUPTA Vs. SYNDICATE BANK & ORS.

JUDGEMENT

(1.) NONE has appeared for the petitioner; considering that the writ petition is of the year 1999, it is not deemed expedient to await the petitioner. With the assistance of the counsel for the respondent Bank, the records have been perused. The petition impugns, the order dated 14.11.1998 of the Disciplinary Authority of the respondent Bank imposing the punishment of compulsory retirement from service of the Bank on the petitioner, as also the order dated 04.02.1999 of the Appellate Authority dismissing the appeal preferred by the petitioner. The petition also seeks mandamus to the respondent Bank to reinstate the petitioner in the same capacity in the Bank with all consequential benefits.

(2.) RULE was issued on 28.05.1999. The petition was dismissed for non appearance of the petitioner on 05.05.2003. The petitioner, in the year 2010 applied for restoration and though it was held in the order dated 20.05.2010 on the said application that the petitioner is grossly negligent but still the writ petition was restored to its original position with a warning to the petitioner to remain careful in future. Notwithstanding the same, the petitioner has chosen not to appear.

(3.) AN Inquiry Officer was appointed who submitted a report dated 28.08.1998, finding the petitioner grossly negligent in performing her responsibilities for a continuous period of three years and thereby facilitating perpetuation of fraud, giving rise to suspicion about her integrity and honesty in discharging her duties and exhibiting conduct unbecoming of her status as a Bank Officer. Each of the charges were found to be proved as the petitioner had failed to safeguard the interest of the Bank.