SUNIL KUMAR SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) By the Court.-We have heard Shri Ashok Khare, Sr. Advocate assisted by Shri Siddharth Khare for the Petitioner. Shri Sanjeev Singh appears for the Respondent-bank.

(2.) By this writ petition the Petitioner has prayed for quashing the order dated 20.3.2009 passed by the Deputy General Manager (Personnel), Syndicate Bank, Industrial Relation Division, Manipal by which he was removed from service of the bank in breach of Regulation No. 3 (1) read with Regulation 24 of the Sindicate Bank Officers Employees (Conduct) Regulation, 1976 and the order dated 17.6.2009 passed by the General Manager (Personnel)/Appellate Authority, Syndicate Bank, Industrial Relation Division, Manipal by which the appeal preferred by him was disposed of confirming the penalty of removal from service of the bank with immediate effect.

(3.) The Petitioner was serving as Asstt. Manager, Kotvan Branch, Mathura. He was issued charge-sheet dated 8.6.2007 for major penalty proceedings vide Regulation 6 of the Syndicate Bank Officers Employees (Discipline of Appeal) Regulation, 1976 (in short the Regulations), for the reasons amongst other things that while he was working as Branch Manager at Nowgaon Branch during the period 12.5.2004 to 30.5.2005, he abused his official position in extending the tractor loan and SKCC limits to certain parties in violation of bank loaning norms without proper pre-sanction appraisal of the credit proposals; without ensuring end utilisation of the loan proceeds; without proper post sanction follow up and controls and thereby unduly accommodating the parties. He also committed various irregularities exposing the bank funds to the risk of the loss. A corrigendum was issued on 28.1.2008. The statement of imputation of misconduct gives the details of the various irregularities committed by him.