INDIAN BANK Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) Present writ petition has been filed challenging the impugned order dtd. 22/8/2019 in ID No.120 of 2016 titled Shri Praveen Kumar vs. Indian Bank. The facts, in brief, are that the respondent/workman joined services with the petitioner/management as a clerk on 4/6/2010. The job of the respondent/workman was to collect money from the customers from their business place/residence and give the counter foil of the receipt to the customer/s then and there. The cash so collected was then supposed to be deposited in the bank. Allegations were made against the respondent/workman that the amount so collected from the client known as M/s South Delhi Public School was not deposited by him in the branch on the same day of cash collection but was deposited subsequently on different dates. A departmental enquiry was initiated against the respondent/workman. The respondent/workman was served with a charge sheet containing five charges of misappropriation of the customer's money, which are summarized hereunder:

(2.) The respondent/workman submitted his reply but it was not found to be satisfactory and an Enquiry Officer was appointed to conduct a detailed enquiry into the charges made against the respondent.

(3.) The petitioner/management examined four witnesses, namely, Mr. Mukesh Kumar, Senior Accountant, (South Delhi Public School), Ms.Y.Manimala, AGM/Branch Manager, Defence Colony Branch, Mr.G.Prasad Rao, ABM/CM, Defence Colony Branch, Mr.Gopal, Manager, Defence Colony Branch. However, the respondent/workman did not produce any defence witness and the enquiry proceedings were concluded.