KARUNAPATI PANDEY Vs. UCO BANK AND ORS.

JUDGEMENT

(1.) The Petitioner in the present writ petition has prayed for quashing the order of punishment dated 11th February, 1998 imposed by the Respondent /Bank.

(2.) Briefly stated the facts leading to the filing of the present writ petition are that the Petitioner was proceeded departmentally under Regulation 3(1) of UCO Bank Officer Employees' (Conduct) Regulations, 1976 and UCO Bank Officer Employees' (Discipline and Appeal) Regulations, 1976 on account of having credited a sum of Rs. 4 crores in the account of Sh. Harshad S. Mehta in respect of which a cheque was issued by IFCO to the UCO bank for purchase of units issued by UTI. The Respondent/Bank after holding a domestic enquiry against the Petitioner imposed a punishment of dismissal according to the Rules vide order dated 31.10.1998. This order has been wrongly mentioned by the Petitioner in the prayer clause as order dated 11th February, 1998. An appeal against order dated 31.10.1998 was also dismissed by the Appellate Authority on 27.5.1999.

(3.) The Petitioner has now woken up from deep slumber and has challenged the said order of dismissal in the present writ petition.