RAJEEV SAXENA Vs. PANJUB NATIONAL BANK

JUDGEMENT

(1.) Heard Sri Vishnu Sahai, learned Counsel for the petitioner and Sri Sanjai Singh, learned Counsel for the respondents.

(2.) The petitioner has filed the above noted writ petition, praying for the quashing of the dismissal order dated 29.02.2000 passed by respondent no.2 and the appeal rejection order dated 03.08.2000, passed by respondent no.3.

(3.) The brief facts of the case are that while the petitioner was working as clerk-cum- cashier at Shyamganj Branch of Punjab National Bank at Bareilly, a co-employee, Shri Vikas Kudesia embezzled several lakhs of Rupees in different transactions and this was detected on 15.02.1996. Police investigation proceeded and on 19.02.1996, Sri Vikas Kudesia admitted in writing that all the frauds have been committed by him. On enquiry it was found that he has committed fraud to the extent of Rs.17,63,626/-. The modus operandi of Sri Vikas Kudesia was to make fictitious credit entries in different accounts of his own and of his friends and relatives, without depositing any amount. In the Police enquiry it was found that 17 employees of the Bank, including Senior Manager and other Officers were responsible for the acts of Sri Kudesia of committing fraud of Rs.17,63,626/-.