SANAT KUMAR VIJJAN Vs. UCO BANK

JUDGEMENT

(1.) This writ petition has been filed by the petitioner who is an employee of UCO Bank against the order of his removal from service passed by the Disciplinary Authority dated 27.12.2001 (Annexure No. 1 to the writ petition) and the order dated 10.8.2002 passed by the General Manager (Operations-I) i.e. the Appellate Authority of the petitioner. The petitioner while working as a Branch Manager of Muzzafarabad Branch of UCO Bank had allegedly indulged in several acts of omission and commission for which a charge-sheet dated 4.8.1999 was served upon him. As per the charge-sheet dated 4.8.1999 six charges were levelled against the petitioner Sri Sanat Kumar Vijjan. The statement of charges are as follows:

(2.) Sri Vijan sanctioned various loans in the name of Sri Raj Pal Singh (broker) and the members of his family viz. Kushpal Singh son, Saroj Bala wife and so on despite knowing the fact that they were willful defaulters.

(3.) Sri Vijan accepted bills/receipts issued by Sri Rajpal Singh (broker) or his sub-agent most of which were without date. Bills issued by Sri Raj Pal Singh (broker) was accepted by him knowing fully will that he is not dealing with such business.