R K GOSWAMI Vs. MADHYA BHARAT GRAMIN BANK

JUDGEMENT

(1.) With the consent of the parties the case is heard finally.

(2.) The petitioner did not file reply to the said charge sheet and filed a petition before this Court and this Court by passing an order on 11/12/2006 directed that until further orders the operation of the impugned charge sheet dated 13/11/2006 (Annexure-P-6) shall remain stayed. The said stay order was further continued by this Court by passing an order on 07/12/2007. Since this Court stayed the action of the respondent in the said charge sheet, therefore departmental enquiry against the petitioner could not be completed. The charge which has been led against the petitioner according to the respondents is a misconduct as enumerated under Regulation 32 of Damoh Panna Sagar Regional Rural Bank. The said provision is referred hereinbelow, which reads as under:

(3.) The regulations have been framed by the respondents in exercising of its power vested u/s 30 of Regional Rural Bank, Act, 1976.