VISHNU KUMAR GUPTA Vs. HINDON GRAMIN BANK

JUDGEMENT

(1.) We have heard Shri Yogesh Agrawal, learned counsel for the petitioner. Shri R.N. Singh appears for the respondent bank.

(2.) The petitioner served as officer incharge of the Branch Office, Bihta of the Hindon Gramin Bank, Ghaziabad. He was suspended by order dated 18.9.1993, and was served with charge-sheet on 12.2.1994, for major penalty. Another charge-sheet was issued to him on 17.1.1994. By the impugned order dated 5.11.2001 passed by the Chairman (Disciplinary Authority of the bank), the petitioner had been punished with removal from service, which shall not be disqualification for future employment. The petitioner's appeal was dismissed by the Board of Directors of the Bank.

(3.) The charge-sheet dated 17.1.1994 was served upon him for facilitating misutilisation and misappropriation of Bank's funds against Bank's interest on 26 counts. Subsequently misappropriation of 72 counts were revealed, on the basis of which the second charge-sheet was issued on 12.2.1994. The proceedings on the basis of the first charge-sheet dated 17.1.1994 were kept in abeyance by order dated 25.2.2002 till disposal of the proceedings on the basis of the second charge-sheet dated 12.2.1994.