G R PARMAR Vs. H C JAIN

JUDGEMENT

(1.) Petitioner is aggrieved by an order dated 16.11.1992 passed by the Disciplinary Authority by which the petitioner has been awarded a penalty of reduction of salary by one stage in time scale of pay.

(2.) Petitioner was employed with Punjab National Bank. For certain alleged misconducts, he was issued a charge-sheet dated 26.12.1989. It was a charge against him that he acted negligently in discharge of his duties. In statement of imputation of charge, it is stated that petitioner had enhanced the sanction limits, of lending, of certain customers of the bank despite following deficiencies

(3.) It was therefore stated that petitioner had advanced monies where recovery was doubtful and thereby committed the said misconduct.