SANJAYA DIKSHIT Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Rule. Returnable Forthwith. Heard Finally By Consent Of Parties.

(2.) The Petitioner has filed this Petition thereby praying for stay of departmental proceedings initiated by RespondentBank pending the Criminal Case No.38 of 2011 before the Special Judge, Anticorruption (Central), CBI, Cases, Lucknow.

(3.) The Basis Events Are As Under: The Petitioner was employed with Respondent No.1 and presently occupies the post of Dy.General Manager at Guwahati. In the year 2009 the Petitioner was heading the Kanpur Main Branch in Kanpur. In July 2009, it came to notice of the Bank that an alleged fraud was carried out, known as Kite Flying Operations, in clearing, which resulted into an alleged loss of Rs.44.15 crores. The Respondent decided to proceed departmentally against several officers including the Petitioner in this connection towards imposition of major penalties. Accordingly, the Petitioner was placed under suspension on 5 August 2009.