S N MAHESHWARI Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner, being aggrieved, by the order of dismissal of his services from the respondent-bank as well as aggrieved by the order of the Appellate Authority has filed the present writ petition.

(2.) The brief facts leading to the filing of the writ petition is, that the petitioner was appointed as a clerk and, at the relevant moment of time, was doing the work of a Cashier in the respondent-bank at Meerut. In the year 1995, the petitioner was suspended on account of certain charges. Subsequently, on 22nd August, 1995 the petitioner was served with a chargesheet in which various charges was levelled against him viz, for committing embezzlement, fraud and manipulation in the books of the bank.

(3.) In a nutshell, the charges were that while working as a Cashier, the account holders had handed over to the petitioner certain amounts inside and outside the bank premises for being deposited in their accounts, which had not been deposited or partially deposited or belatedly deposited. Further charges were that the petitioner made false entries in the saving bank account holders of the customers of the bank and also inflated their balance. There were charges of manipulation in the records and debiting accounts of the customers without valid vouchers or cheques. There were also charges of diversion of the amount of the customers to other accounts.