Y K GUPTA Vs. ALLAHABAD BANK

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner, an employee of the respondent bank, impugning the orders passed by the departmental authorities; the disciplinary authority dated 29.9.2012 and the appellate authority dated 18.7.2014; by which the petitioner was imposed the penalty of "reduction to a lower grade of MMG Scale-II and fixing the basic pay at Rs.22,500/-."

(2.) As per the articles of charges/charge-sheet, the petitioner was confronted with a total number of 24 charges with respect to different accounts of taking wrong valuation/incorrect valuation of the property for grant of loans, non creation of a valid equitable mortgage and consequently jeopardizing the financial interest of the bank, failing to comply with the regulations/guidelines/circulars of the bank of not associating other officers etc etc. I am not reproducing these 24 charges against the petitioner, except a few given hereinafter, to avoid prolixity, however, it is noted that as many as 21 out of the 24 charges were proved against the petitioner before the Enquiry Officer besides one charge being partially proved i.e out of 24 charges, 21 charges were completely proved and one charge was partially proved.

(3.) Though I am not reproducing the articles of charges in entirity, some sample of the charges against the petitioner read as under:-