RADHESHYAM KHARD Vs. UCO BANK

JUDGEMENT

(1.) THE petitioner has filed this petition for the relief that the petitioner be granted interest on account of delayed payment of retrial dues.

(2.) WHEN the petitioner was retired after completing the age of superannuation w.e.f. 31 st October 2000, at the relevant time, he had been working as Concurrent Auditor at UCO Bank, Naya Bazar, Gwalior. A charge sheet was served on the petitioner alongwith two other officers of the Bank on 25.5.2000 for an alleged misconduct in regard to advance account of M/s Dhingra and Co., Raipur. There were five persons in the charge sheet, out of which two officers were of Scale III. Hence, the case was required to be referred to the Central Vigilance Commission for advice. After the advice, the enquiry was conducted and the enquiry report was submitted on 26.9.2000. In the aforesaid enquiry report, the petitioner was found guilty. Then also the enquiry report was required to be forwarded to the Central Vigilance Commission for seeking advice because Scale II officers were also involved inF the case. The advice of the Central Vigilance Commission was received on 24.2.2003 and thereafter the disciplinary authority passed an order on 11.3.2003. The disciplinary authority imposed a punishment of reduction to lower stage by two stages in the time scale of pay with cumulative effect. After passing the final order by the disciplinary authority, the petitioner has submitted prescribed form for payment of retrial dues and the Bank settled the retrial claim of the petitioner accordingly.

(3.) LEARNED counsel for the petitioner submitted that there was delay in concluding the departmental proceedings and it was contrary to the circular issued by the Bank, hence, the petitioner is entitled to receive interest on the delayed payment of retrial dues.