UCO BANK Vs. RAKESH KUMAR MEHROTRA & OTHERS

JUDGEMENT

(1.) Miscellaneous application (IA No.3624 of 2018) is allowed. Counter affidavit filed on behalf of respondent no. 1 is taken on record.

(2.) The petitioner which is a bank has filed the present writ petition before this Court challenging the orders dated 19.08.2014 and 21.12015 passed by the Controlling Authority and Appellate Authority respectively.

(3.) Respondent no.1 who was an employee of the bank has faced a departmental enquiry where the charges were extremely serious in nature amounting to embezzlement, monetary loss to the bank, etc. In the departmental proceedings after a due enquiry, both the charges stood proved against respondent no. 1 and for each of the charges, respondent no.1 was punished with the penalty of reduction in the basic pay, by three stages in the time scale of pay with cumulative effect vide order dated 22.02012 which has attained a finality. Respondent no. 1 subsequently after reaching the age of superannuation retired on 01.08.2010.