D M PARMAR Vs. PANCHMAHAL VADODARA GRAMIN BANK

JUDGEMENT

(1.) By this petition the petitioner has challenged the order passed by the respondent No.3 dated 17.2.2001 confirming the order of punishment passed by the Disciplinary Authority on 6.12.2000 and rejecting the appeal filed by the petitioner.

(2.) The petitioner was selected for the post of Officer in the respondent No.1 Bank by appointment order dated 16.4.1988 and the petitioner joined the service on 25.4.1988.

(3.) Learned counsel for the petitioner submitted that issuance of chargesheet and holding of inquiry against the petitioner itself was unjustified and unwarranted inasmuch as the petitioner had not himself sanctioned any loans at the Chundadi Branch, but he had merely renewed and/or disbursed the amount of loans which were already sanctioned by his predecessor.