S R MITTAL Vs. SYNDICATE BANK & ANR

JUDGEMENT

(1.) These proceedings emanate from a charge-sheet, dated 9th April, 1999, issued to the petitioner, by the respondent Bank. The said charge-sheet proposed to hold an inquiry, against the petitioner, under Regulation 6 of the Syndicate Bank Officers Employees (Discipline & Appeal) Regulations, 1976 (hereinafter referred to as "the Regulations").

(2.) The charge-sheet contained two articles of charge. These related to credit facilities extended, by the petitioner, to M/s Raja Forge and M/s Shyamji Industries, during the period when the petitioner was working as Sub-Manager at the Faridabad branch of the respondentBank. Certain irregularities, in the manner in which the said credit facilities had been extended, were alleged.

(3.) The petitioner categorically denied having committed any irregularity in respect of the aforementioned two accounts, and contended that the full facts, relating to the said accounts, were not forthcoming in the charge-sheet. In the light of the view that I propose to take, it is not necessary to enter into the specifics of the defence advanced by the petitioner to the articles of charge against him.