RENU CHAURASIYA Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondent.

(2.) The present petition has been filed by the petitioner challenging the order dtd. 11/2/2022 whereby a major punishment was inflicted upon the petitioner as well as the appellate order dtd. 8/8/2022 whereby the departmental appeal preferred by the petitioner was dismissed.

(3.) The brief facts that emerge are that the petitioner was employed as an officer with the respondent-bank. On 14/11/2019, the petitioner was called upon to explain to tender an explanation in respect of the transactions in the statement of account of the petitioner for the period 2015 to 2019. The petitioner submitted a reply to the said explanation vide a letter dtd. 3/12/2019 stating that the father of the petitioner was suffering a paralytic attack and was on bed since 2009 and on account of medical and family exigencies certain amounts were borrowed from the family members.