K N ANANTHA RAMAN Vs. CANARA BANK

JUDGEMENT

(1.) This Writ Appeal is preferred against the dismissal order in W.P.No.2039 of 1990 dated 31.08.2001 challenging punishment of censure and recovery of a sum of Rs.31,000/-.

(2.) Appellant joined in the service of Respondents as a Clerk in 1970 and he was promoted as Accountant with effect from 01.07.1979 and posted at Delhi Diplomatic Enclave Branch till 15.11.1981. Thereafter, Appellant was transferred to Kanpur. At that time, Appellant was served with a charge memo alleging that Appellant had sanctioned an additional loan of Rs.62,000/- on 18.08.1981 against the Security of F.D.R.No.44/79 standing in the name of M/s.Carmel Convent School, contrary to the regulations of bye-laws of the Apostolic Carmel Educational Society. Appellant submitted his explanation and in the enquiry, Enquiry Officer found that Petitioner had improperly granted the loan and charges have been proved. On the basis of the report submitted by Enquiry Officer, in its Proceedings dated 31.12.1988, Disciplinary Authority imposed punishment of censure and recovery of the entire loss of Rs.62,000/-.

(3.) Aggrieved by the order of Disciplinary Authority, Appellant preferred an Appeal. By the Proceedings dated 09.6.1989, Appellate Authority [Managing Director] reduced the amount to be recovered from the Appellant by 50%. Challenging the order of Appellate Authority, Appellant filed W.P.No.2039/1990. Observing that Appellant had sanctioned the loan and disbursed the amount and thereby Bank sustained loss to the tune of Rs.62,000/-, learned single Judge dismissed the Writ Petition which is challenged in this Writ Appeal.