S P JAIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner in this writ petition has challenged the order of the respondent Punjab National Bank dated 7th October, 1987, Annexure-I, whereby the suspension of the petitioner for the period from 30th April, 1976, when the petitioner was' suspended, to 30th April, 1981, the date of supemnuation, has been held to bejustified and it has been ordered by it that no full salary and allowances shall be payable to Shri S.P. Jain, except the subsistence allowance admissible to him under the Regulations.

(2.) The relevant facts which emerges from the pleadings of the parties are that the petitioner while he was in working as Manager at Branch Office, Dev Nagar, New Delhi of (he respondent bank was served with the charge sheet dated 23rd March, 1976 on certain charges of grave and serious nature and he was placed under suspension with effect from 30.4.1976. Another charge sheet dated 14th October, 1976 was also served upon him for irregularities committed during his incumbency at Branch Office. Dev Nagar. As the action on the part of the petitioner prima facie tentamounted to offence, an First Information Report on 1st June, 1977 under Sections 380, 420, 406 and 506 read with Section 120B of the Indian Penal Code was also filed.

(3.) The disciplinary proceedings were also initiated against him. The petitioner in the year 1979, moved the High Court for stay of the departmental proceedings 'pending against him which was rejected vide order dated 14th March, 1980. However, in the L.P.A. No. 58/80. this Court ordered for keeping the departmental proceedings in abeyance till the disposal of the criminal case against the petitioner. As a result thereof, the departmental proceedings against the petitioner were stayed and could not be completed. However, the petitioner was retired from the bank service on' attaining the age of supernnuation on 30th April, 1981.