JAGJIT SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This writ petition is filed by the petitioner challenging the order passed by the Disciplinary Authority on 4.9.1995 imposing upon the petitioner the major penalty of removal from the services of the respondent-bank.

(2.) The petitioner was issued a charge sheet dated 4.10.1994 which showed that the petitioner was guilty of giving loans to various persons without taking security documents. Petitioner was also found to be opening fake accounts.

(3.) Admittedly, the petitioner has not filed any written defence before the Enquiry Officer. The petitioner pleaded before the Enquiry Officer that it would not be possible for him to contest the proceedings unless subsistence allowance is paid to him. This aspect and other preliminary aspects are dealt with in the following portion of the report of the Enquiry Officer, which reads as under:-