ANJALI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) UNDISPUTED facts of the case arc that the petitioner was employed in the State Bank of India as Cashier-cum-Clerk and posted as such in Jeewaji Chowk Branch at Gwalior from July 3, 1980 to February 19, 1983, on which date she was transferred to Indore where she joined the next day i. e. February 20, 1983.

(2.) ADMITTEDLY the petitioner operated three accounts, one standing individually in her name, and the remaining two jointly with mother Smt. Indu Sahastrabudhe, and sister Neeta Sahastrabudhe respectively. Her personal account was closed on March 16, 1983. The account held along with mother was closed on June 21, 1983 and with sister on February 18, 1983. More than ten months after her transfer from Gwalior the petitioner was given to understand that certain amount without indicating any break-up approximately Rs. 4980/-had been overdrawn from her accounts, which she was asked on December 29, 1983 to make good which she did.

(3.) ACCORDING to the petitioner a draft letter was given to her for writing on the same day December 29, 1983 which she wrote. This letter has been filed as Ann. D. 1 to the petition. Six months after this letter Ann. D. 1, the petitioner was served with a charge sheet on June 26, 1984 charging her with five fictitious credit entries. Out of these five entries it is an admitted position that three entries allegedly made on March 1, 1983, March 16, 1983 and June 20, 1983 are too apparently subsequent to her transfer to Indore on February 19, 1983. One credit entry for Rs. 1000/- is shown to have been made on February 17, 1983, in the joint account held by the petitioner along with her sister Neeta, just a day before it was closed on February 18, 1983 but despite this credit entry of Rs. 1000/-allegedly made on February 17, 1983, the total amount shown and withdrawn as closing balance on February 18, 1983 on closure of account, is only Rs. 78. 15p.