Y.S. KAPOOR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the petitioner-Sh.Y.S.Kapoor impugning the order of the disciplinary authority dated 26.2.2004 by which the petitioner was inflicted punishment of dismissal from service. The chargesheet containing the following charges was issued against the petitioner:

(2.) On behalf of the respondent No.1/bank these charges were proved by means of documents, Ex.M1 to Ex.M36. The respondent No.1/bank also led evidence of three witnesses namely Sh.M.K.Jain, subAccountant in Najafgarh Road Branch; Sh.S.P.Singh, Assistant-Accountant in Kalkaji Branch and Sh.R.P.Huria, Branch Manager, Karol Bagh.

(3.) Whereas the respondent No.1/bank proved all the charges through oral and documentary evidence, the petitioner led no evidence before the enquiry officer. The petitioner did not cross-examine the witnesses of the respondent No.1. In spite of various opportunities, the petitioner failed to appear or lead any evidence, and therefore, the enquiry officer thereafter gave his report dated 4.12.1993.