(1.) The present writ petition has been filed seeking quashing of the orders dtd. 5/6/2015, 16/12/2015 and 29/7/2016 (Annexure Nos. 1, 2 and 3 to the writ petition) passed by the disciplinary authority, appellate authority and the reviewing authority.
(2.) The disciplinary authority on conclusion of the disciplinary proceedings against the petitioner, imposed penalty of removal from service and the said order of removal from service was affirmed in appeal as well as in review.
(3.) The disciplinary proceedings were instituted against the petitioner for alleged acts of omission and commissions of serous irregularities committed by him during his tenure as Branch Manager, Derapur Branch between 2/1/2012 to 27/4/2013. Sum and substance of the charge against the petitioner was gross irregularities in sourcing, disbursement and follow up of credit facilities sanctioned to 8 borrowing units and 20 Prime Minister Rojgar Yojna and the Chief Minister Rojgar Yojna Loans and thus, exposing bank to substantial loss of Rs.2,95,45,786.00 plus interest.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN