VINODRAI VALJIBHAI OZA SINCE Vs. ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) The petitioner, by way of this petition, has challenged the order dated 15.11.89 by which his services were terminated.

(2.) The petitioner was working as the Branch Manager of Dena Bank at its Bedeshwar branch during 1984-85. It was found that some gross irregularities were committed by him in respect of credit facilities which were sanctioned/ disbursed to various borrowers. He did not verify the end use of the loan. He accepted quotations, bills of non existing firms/ dealers, without considering viability and feasibility of the proposal; amount was sanctioned/ disbursed and in most of the cases of loan, amount that was disbursed has not been received in full from the borrowers. In the chargesheet, cases of eleven parties were referred indicating aforesaid aspects. After the chargesheet and following the proper procedure, detailed inquiry was conducted; witnesses were examined and cross examined in detail, which is clear from the paper book. After considering the evidence, documentary evidence and written submissions, the inquiring authority held that:

(3.) The submission made by learned counsel appearing for the petitioner Mr.Nirzar S. Desai is that the inquiry officer's report was not submitted and denial of right to copy of the inquiry report amounts to denial of reasonable opportunity and is violative of Article 14 & 21 of the Constitution and also principles of natural justice. At the time when the action was taken, in accordance with the rules, report was submitted.