ABDUL KAREEM Vs. CANARA BANK

JUDGEMENT

(1.) The petitioner is an employee in the service of the respondents. He has approached this court challenging Exts.P1, P4, P6 and P9. Ext. P1 is the charge memo issued to him initiating disciplinary action. Ext. P4 is the order passed by the disciplinary authority imposing the punishment of "censure" and recovery from pay or such other amount as may be due to him of the whole of part of any pecuniary loss caused to the bank by negligence", as envisaged under Regulation.4(a) and 4(d) respectively of the Canara Bank Officer Employees' (Discipline and Appeal) Regulation, 1976. Ext. P6 is the order passed by the appellate authority confirming Ext. P4. Ext. P9 is the order passed on a review petition again confirming Exts.P4 and P6.

(2.) In the enquiry conducted, the petitioner was found guilty of the charges contained in Ext. P1. Thus, on its basis, the punishment was imposed.

(3.) As mentioned above, the punishments imposed are censure and recovery from pay, in terms of Regulation.4(a) and (d) of the said Regulations. Clause.4 of the Regulations specifies minor and major penalties. The said Regulation in so far as it prescribes minor penalty reads as follows: