KAMLESH KUMAR KAURAV Vs. CHAMBAL KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) THE petitioner, working as Branch Manager in the Chambal Kshetriya Gramin Bank, Branch Noorabad, District Morena, has filed the present petition challenging the orders of punishment dated 14th Jan. , 1994 (Annexure P-16), 12th Dec. , 1996 (Annexure P-20), 6th Feb. , 1998 (Annexure P-22) and 12th Feb. , 1999 (Annexure P-23) respectively.

(2.) THE petitioner was working as Branch Manager in the respondent Bank which is a Regional Rural Bank constituted under Section 3 of the Regional Rural Bank Act, 1976. A charge-sheet dated 31-3-1993 (Annexure P-1) was issued to the petitioner and it was alleged in the said charge-sheet that the petitioner had committed certain misconducts during the period 13-5-1991 to 25-11-1992. The charge-sheet was amended vide Annexure P-2 and subsequently supplementary charge-sheet dated 23-9-1993 was issued vide Annexure P-4.

(3.) IT is the case of the petitioner that he prayed for extension of time to give reply to the charge-sheet by applications dated 11th Jan. , 1993 and 15th June, 1993 but without considering the same and without giving him opportunity of submitting a reply enquiry officer was appointed on 21-6-1993 vide Annexure P-8 and subsequently the Enquiry Officer was changed and vide Annexure P-3 dated 13-7-1993 one Shri M. L. Mangal was appointed as Enquiry Officer. The Enquiry Officer conducted the enquiry on various dates and submitted his report holding the petitioner guilty of charges levelled against him. Annexure P-15 dated 4th Dec. , 1993 is the copy of the enquiry report. Thereafter vide order Annexure P-16 dated 14th Jan. , 1994 punishment of dismissal from service was imposed on the petitioner. Being aggrieved by the aforesaid order of punishment an appeal was filed and the appellate authority vide order dated 12th May, 1994 (Annexure P-18) interfered with the order of punishment and directed for reinstatement of the petitioner in the lowest of the pay scale after recording a warning.