BHUPENDER SINGH Vs. GENERAL MANAGER (HRM) & DISCIPLINARY

JUDGEMENT

(1.) This appeal is directed against an order dated 27 th April, 2018 passed by the learned Single Judge dismissing the Appellant?s writ petition being W.P.(C) No.17579/2006 in which he had challenged, inter alia, an order passed by the Disciplinary Authority (?DA?) of the Bank of Baroda (Respondent No.1) dated 31st January, 2005 imposing upon him the penalty of dismissal from service and the order dated 10 th May, 2005 of the Appellate Authority (?AA?), affirming the dismissal order. Background facts

(2.) The Appellant joined the bank on 26th February, 1973 and over the years earned consecutive promotions. On 30th September, 1992, he took over as Senior Branch Manager of the East of Kailash (?EOK?) Branch in New Delhi. According to him, at that time the total net profit of the bank as a whole in the year 1992-93 was just Rs.8 crores. The EOK Branch was 16 years old with a business of Rs.14 crores and the profit was Rs. 25 lacs.

(3.) The Appellant remained in the Branch for two years and according to him during this period the profit of the EOK Branch increased four folds from Rs.25 lacs to Rs.108 lacs.