D K GUPTA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) WP (C) No.3698/1998 filed by the appellant challenging the penalty of he being removed from service has been dismissed by the learned Single Judge vide judgment dated August 06, 2013. The appellant challenges the said decision of the learned Single Judge and prays that the relief prayed for in the writ petition filed by him should be granted.

(2.) EMPLOYED in the Management Cadre of the Punjab National Bank, the appellant was functioning as a Senior Manager at the branch of the bank at Paharganj in Delhi. He had forwarded a proposal submitted by M/s.Manju Plywood Industries for consideration by his superior officer at the Regional Office concerning a credit facility desired by M/s.Manju Plywood Industries from the bank. The credit facility was granted and the account became sticky. The wrong thereupon surfaced.

(3.) ON December 22, 1994 a charge memo was issued to the appellant alleging that while forwarding the proposal to the Regional Office he had deliberately ignored adverse features in the proposal to accommodate M/s.Manju Plywood Industries and further after the credit facilities were advanced he recommended a proposal for the same to be enhanced and in respect of which the Regional Office raised 17queries requiring a pointwise reply. The reply sent attended to only three queries and that too generally. It was alleged that Rs. 1,07,97,533/ - had become sticky and the bank was finding it difficult to recover the same. The imputation of charges against the appellant read as under: