RAMESH KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this petition being aggrieved by order dated 31.7.1995 passed by the Disciplinary Authority dismissing the petitioner who was working on the post of Branch Manager in the establishment of the respondents as well as the order dated 12.3.1996 dismissing the appeal filed by him and the order dated 14.2.1997 rejecting the review application filed by the petitioner.

(2.) THE brief facts, leading to the filing of the present petition, are that the petitioner, who was working as a Branch Manager at Chopna Branch in District Betul of the respondents, was served with a charge sheet on 15.2.1993 in respect of several irregularities committed by the petitioner during the financial year 1992-93. A Departmental Enquiry was conducted which culminated in imposition of punishment of dismissal by order dated 31.7.1995. The petitioner, being aggrieved, filed an appeal against the order dismissing him from service which was dismissed by the Appellate Authority by order dated 12.3.1996. The review, filed by the petitioner, was also dismissed by the reviewing authority by order dated 14.2.1997. The petitioner, being aggrieved by the aforesaid orders, had filed this petition.

(3.) IT is further submitted by the learned Senior Counsel for the petitioner that the impugned order of punishment is grossly disproportionate to the alleged misconduct moreso as the petitioner was never charged with defalcation or taking bribe or misappropriating the funds of the Bank and in the absence of any such charge or finding in that regard, a punishment of dismissal for the alleged irregularities is grossly disproportionate to the alleged misconduct.