S.P. MEHRA Vs. SYNDICATE BANK AND ORS.

JUDGEMENT

(1.) By this writ petition filed under Articles 226 and 227 of the Constitution of India, petitioner, who was an employee of the respondent no. 1/Bank impugns the order passed by the departmental authority/Disciplinary Authority dated 19.7.1999 imposing the punishment of dismissal from service.

(2.) Against the petitioner a charge-sheet dated 30.3.1998 was issued in which the allegation against the petitioner essentially was that he had stood as a guarantor for five accounts belonging to his relatives and acquaintances without taking prior permission from the respondent no.1/Bank or without informing the respondent no.1/Bank. Against the petitioner by the chargesheet there was also an allegation that he was engaging in trade or business outside the scope of his employment and which was hence stated to be a service misconduct.

(3.) The charge-sheet dated 30.3.1998 reads as under :