PUNJAB NATIONAL BANK LTD Vs. A K JAYAPRAKASH

JUDGEMENT

(1.) THIS petition has been filed against the order passed by the Appellate Authority under the Tamil Nadu Shops and Establishments Act, 1947.

(2.) THE first respondent was employed in the bank and during the year 1981, charges were framed against him on the ground that he granted loans exceeding his limits and granted overdrafts without getting permission from the headquarters and that he discounted the cheques without the approval and did not furnish the returns in time. The second charge memo relates to granting of loan without obtaining security, not recovered the discounted cheques and granted overdrafts to one industry without the approval of the head office. On these charges, an enquiry was conducted and after completing the formalities, the delinquent officer/first respondent was dismissed from the services.

(3.) AGAINST the dismissal order, he moved the Appellate Authority under the Tamil Nadu shops and Establishments Act. The appellate authority found that there was no mala fide intention in the activities of the delinquent officer. The appellate authority also found that during his tenure, the bank has improved its volume of business and that the bank has not incurred any loss as almost 90 per cent of the amounts were recovered from the officer long back and ever the balance 10 per cent was also recovered subsequently.