REGENT COMPUTRONICS PVT. LTD.

J.G. PURI Appellant

V/S

PUNJAB NATIONAL BANK Respondents

Referred Judgements :-

STATE OF U.P. V. SATRUGHNA LAL AND ORS. [REFERRED TO]
SMT P. CHAUHAN AND ORS. V. R.D.D.E. AND ORS. [REFERRED TO]
P.N. SRIVASTAVA V. STATE OF U.P. AND ORS. [REFERRED TO]
SUNIL. P. CHAUHAN AND ORS. V. R.D.D.E. AND ORS. [REFERRED TO]
BASANT LAL V. U.P.S.R.T.C AND ORS. [REFERRED TO]
M. PAUL ANTHONY V. BHARAT GOLD MINES LTD. AND ORS. [REFERRED TO]
SER BAHADUR V. UNION OF INDIA [REFERRED TO]
P.O. KAKKERV. CHAIRMAN/ MANAGING DIRECTOR,UNITED COMMERCIAL BANK [REFERRED TO]
SUB DIVISIONAL OFFICER KONCH V. MAHRAJ SINGH [REFERRED TO]
JR.M. UPSRTC ETAWAH V. HOTI LAL AND ANR. [REFERRED TO]
UNION OF INDIA V. WARAIN SINGH [REFERRED TO]
KARRI PRO SAD GUPTA V. ALLAHABAD BANK AND ORS. [REFERRED TO]
RAM CHANDER VS. UNION OF INDIA [REFERRED TO]
BANK OF INDIA VS. APURBA KUMAR SAHA [REFERRED TO]
STATE BANK OF PATIALA VS. MAHENDRA KUMAR SINGHAL [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION BANK OF INDIA VS. VISHWA MOHAN [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. MAHARASHTRA GENERAL KAMGAR UNION [REFERRED TO]
HARDWARI LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
UNION OF INDIA VS. P CHANDRA MOULI [REFERRED TO]
INDIAN OVERSEAS BANK VS. INDIAN OVERSEAS BANK OFFICERS ASSOCIATION [REFERRED TO]
STATE BANK OF INDIA VS. K P NARAYANAN KUTTY [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
GANESH SANTA RAM SIRUR VS. STATE BANK OF INDIA [REFERRED TO]
DAMOH PANNA SUGAR RURAL REGIONAL BANK VS. MUNNA LAL JAIN [REFERRED TO]
SHRI RAM VS. BANK OF BARODA [REFERRED TO]
NISHITH CANDRA TIWARI VS. UTTAR PRADESH SAHKARI GRAMYA VIKAS BANK LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S.P. Singh, learned Counsel for the petitioner and Sri Virendra Misra, learned Counsel appearing for the opposite parties.

(2.) Under challenge in an order of dismissal of 31.12.2001, dismissing the petitioner from the post of Manager, Punjab National Bank, Rail Bazar Branch, Kanpur and the order dated 9.7.2002, passed by the appellate authority, rejecting the appeal submitted by the petitioner against the order of dismissal.

(3.) The learned Counsel for the petitioner has submitted that the petitioner was initially appointed as Clerk-cum-typist in New Bank of India in 1977 which was merged with Punjab National Bank in 1993. The petitioner was promoted as Officer Scale-11 in Punjab National Bank, and at the relevant time, he was working as Manager in Punjab National Bank Branch at U.P. Stock Exchange, Kanpur city. From the Stock Exchange Branch, he was transferred to Rail Bazar Branch in the city of Kanpur. In November, 2000, the petitioner was suspended vide order dated 24,11.2000 which was challenged by filing a Writ Petition No. 53275 of 2000, J.G. Puri v. Senior Regional Manager, Punjab National Bank, Kanpur, by the petitioner. This petition was disposed of by this Hon'ble Court on 13.2.2001 with a direction to the competent authority to complete the inquiry against the petitioner preferably within four months from the date of production of a certified copy of the Court's order, in accordance with law. The petitioner was served a charge-sheet dated 24.3.2001. The accusation against the petitioner was that he connived with various parties to sanction the overdraft limits against demat shares and unauthorized accommodated them involving other staff members in the process in violation of Bank's prescribed guidelines/procedures to pass on undue benefit to these parties, thereby defrauding and causing pecuniary loss to the Bank.

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J G PURI Vs. PUNJAB NATIONAL BANK

Referred Judgements :-

JUDGEMENT

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