LAWS(DLH)-2014-10-190

RESERVE BANK OF INDIA Vs. B.S. RAWAT

Decided On October 30, 2014
RESERVE BANK OF INDIA Appellant
V/S
B.S. Rawat Respondents

JUDGEMENT

(1.) VIDE the present petition, the petitioner has assailed the award dated 28.09.2010 passed by the learned tribunal in I.D. No.21/2004.

(2.) THE brief facts of the case are that respondent B.S. Rawat who was employed as a typist with the petitioner bank had failed to discharge his loan liabilities. The Societies wrote to the petitioner bank. Accordingly, recoveries as instalments towards loans were effected from his salary.

(3.) ACCORDINGLY , charge sheets dated 31.10.2001 and 23.01.2002 were served upon him. He replied to those charge sheets. The petitioner found that the reply of the respondent is unsatisfactory. Accordingly, enquiry was held under Regulation 45 of Reserve Bank of India Staff Regulations, 1948 and the respondent was dismissed from service.