REGENT COMPUTRONICS PVT. LTD.

VIJAY KUMAR GUPTA Appellant

V/S

RESERVE BANK OF INDIA Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
RAILWAY BOARD REPRESENTING THE UNION OF INDIA VS. NIRANJAN SINGH [REFERRED TO]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
UNION BANK OF INDIA VS. VISHWA MOHAN [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. RAMESH DINKAR PUNDE [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
SANJAY KUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. NARENDRA KUMAR PANDEY [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
G.M. (OPERATIONS) S.B.I. VS. R. PERIYASAMY [REFERRED TO]
ALLAHABAD BANK & ORS. VS. KRISHNA NARAYAN TEWARI [REFERRED TO]
SANJAY KUMAR JHA VS. PRAKASH CHANDRA CHAUDHARY & ORS. [REFERRED TO]
SARVEPALLI RAMAIAH (DIED) AS PER LRS AND OTHERS VS. THE DISTRICT COLLECTOR, CHITTOOR DISTRICT AND OTEHRS [REFERRED TO]
STATE OF BIHAR VS. PHULPARI KUMARI [REFERRED TO]
DEPUTY GENERAL MANAGER (APPELLATE AUTHORITY) VS. AJAI KUMAR SRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India seeking the following reliefs:-

(2.) The petitioner was working as an Assistant Manager in Reserve Bank of India (hereinafter'RBI') and was posted at Currency Verification and Processing System (hereinafter'CVPS') of Issue Department. On 31/5/2005, the Petitioner was entrusted with processing and shredding of currencies worth Rs.4,50,000.00. During a surprise check of the cancelled notes brought for shredding in the shredding room, it was noticed that there was a shortage of 50 pieces of Rs.100.00 denomination in three packets.

(3.) Consequently, two alternate charges being that of wilfully not performing his duties towards the bank and that of surreptitiously abstracting/pilfering the said currency notes to derive pecuniary benefit and having displayed gross negligence were framed against the petitioner vide chargesheet dtd. 11/6/2005. After conducting the disciplinary inquiry, the charges against the Petitioner were found to be proved and accordingly vide order dtd. 30/10/2006, the petitioner was dismissed from the bank's service and Rs.5000.00 was ordered to be recovered from the petitioner. The appeal against the said order dtd. 30/10/2006 was also dismissed by the Appellate Authority vide order dtd. 6/7/2007. Aggrieved by the aforesaid, the instant writ petition has been filed. SUBMISSIONS Submissions of Petitioner

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VIJAY KUMAR GUPTA Vs. RESERVE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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