VINOD KUMAR SETHI Vs. UCO BANK

JUDGEMENT

(1.) Petitioner, while working as Manager, UCO Bank at Ghaziabad Branch, has allegedly indulged in several acts of omissions and commissions. Initially an Statement of Allegations and Articles of Charge dtd. 18/10/2004 was submitted to petitioner on as many as five charges including an allegation of a Fake Bank Guarantee of M/s Bhavya Credit and Investment Pvt. Ltd. for U.P. Rajkiya Nirman Nigam, NOIDA and for that petitioner was earlier put under suspension vide order dtd. 11/9/2004.

(2.) Subsequently, on basis of further internal inquiry another Statement of Allegations dtd. 29/3/2005 was submitted to petitioner which limit the allegation only qua to Fake Bank Guarantee. For reference the Article of Charge dtd. 29/3/2005 and Statement of Allegations dtd. 29/3/2005, in its entirety, is reproduced hereinafter:

(3.) Simultaneously a First Information Report was also lodged against petitioner and others under Ss. 420, 409, 467, 468, 471, 120B IPC and petitioner was arrested also, though he was granted bail by this Court vide an order dtd. 23/9/2005.