PUNDLIK RAMCHANDRA PATKE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner - Bank employee has raised a challenge to the order of punishment of removal from service on the basis of departmental enquiry. So also petitioner challenged the order of rejection of appeal by which the order of removal from service was confirmed.

(3.) The petitioner was working as a Field Officer at Badnera Branch of the State Bank of India. It was alleged that the petitioner while working as a Field Officer on 25.06.1998, had mis- appropriated the proceeds of Term Deposit Receipt of Rs. 6250/- to his own Demand Loan Account. The said amount was a subsidy in respect of Composite Term Loan of borrower Dr. W.R. Wath. It was also alleged that the petitioner had destroyed the evidence by removing voucher, TDR and TDR day Book dated 25.06.1998.