HRISHIKESH BHATTACHARJEE Vs. INDIAN BANK

JUDGEMENT

(1.) By medium of this writ appeal, judgment dated 03.03.2014 passed in WP (C) No.346 of 2009, is assailed.

(2.) Appellant admittedly Clerk/Shroff in respondent-Bank was assigned the Tiny Deposit Section from 01.09.2004 to 28.02.2005. During the said period, appellant is allegedly to have worked as sub-Agent of respondent No.5 which is in absence of consent of the bank was impermissible. He is alleged to have committed certain irregularities as a result whereof, has misappropriated an amount of Rs.2,88,150/- (Rupees two lakhs eighty eight thousand and one hundred fifty) as he had not deposited the same with the Tiny Deposit Agent or with the Branch.

(3.) Appellant was served with a notice by the respondent (Bank) dated 01.06.2005 wherein, as many as 13 irregularities committed by him were made mention of, was asked to tender an explanation which he vide his letter dated 16.07.2005, has responded wherein he has denied to have committed any irregularities. Not satisfied with the response, a show cause notice dated 26.04.2006 was served upon him (appellant) as to why disciplinary action should not be taken. His response to the said show cause notice dated 06.06.2006 gave rise to a regular inquiry; Articles of Charge vide letter dated 25.11.2006 were served upon him.