ANOOP TARIYAL Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) By this writ petition filed under Article 226 of the Constitution of India, petitioner questions the orders passed against him by the departmental authorities; Disciplinary Authority dated 28.3.2014 and the Appellate Authority dated 30.7.2014; imposing the punishment of dismissal from service upon the petitioner. Petitioner was issued a charge-sheet on 18.5.2013 containing five charges. The main charge against the petitioner was that he illegally debited the accounts of the customers and credited the accounts of his family members. Therefore, there were fraudulent and unauthorized withdrawals from the customers' accounts. The relevant charges I to II in this regard read as under:-

(2.) The other charges pertain to petitioner remaining unauthorizedly absent from duty for more than 30 days in the relevant period when these frauds were detected and failure to comply with the undertaking given earlier by the petitioner not to repeat any act of misconduct in future.

(3.) Departmental proceedings in this case were held as the petitioner/charged official denied the charges. The Enquiry Officer thereafter has given his report dated 12.11.2013 holding the petitioner guilty on the basis of depositions of witnesses of the respondent no.1/Bank and the various documents filed by the respondent no.1/Bank showing the unauthorized debits/withdrawals by the petitioner from the accounts of the customers.