CHANDRA BHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the orders dated 08.05.02014 and 03.06.2006 passed by the Managing Director, Uttar Pradesh Sahkari Gram Vikas Bank, Ltd., respondent No. 2 and with a further prayer to issue direction to respondent Nos. 2 and 3 to treat the services of the petitioner from 07.02.1996 to 07.06.2006 "in continuity from the period of suspension" and to pay all consequential benefits to the petitioner.

(2.) The brief facts relevant for deciding the controversy are that the petitioner Chandra Bhan Singh was initially engaged in 1976 as Field Officer in U.P. Sahkari Gram Vikas Bank Ltd. through the selection of U.P. Cooperative Institutional Service Board Lucknow. An inquiry was initiated against the petitioner in 1996 on the charges of financial and other irregularities and the petitioner was placed under suspension in February, 1996. The petitioner was charged with negligence in performance of his duties and when the Regional Manager inspected the Bank Branch in Jhansi, where the petitioner was Branch Manager and the loan files prepared under the supervision of the petitioner were found incomplete and the Regional Manager had, therefore, come to the conclusion that the proposed loans were passed on forged documents.

(3.) The Inquiry Officer had considered the evidence and had recorded a finding that no financial loss had occurred to the Bank, but there was a full possibility that such loss would have occurred if such irregularity had not been detected by the Regional Manager. On this finding of the Inquiry Officer, the Appointing Authority had dismissed the petitioner.