STATE BANK OF INDORE Vs. GOVINDRAO

JUDGEMENT

(1.) GOVINDRAO was agent of Ujjain Branch of the State Bank of Indore. On 18th March, 1977 a charge sheet was served upon him in which it was alleged that loans were granted from his Branch of the Bank in total disregard of the rules regulating grant of such loans which had become irrecoverable and thereby had caused loss to the Bank. Govindrao was supplied with copies of all the documents demanded by him and was permitted to inspect records, vouchers, etc. but he did not file any reply to the allegations made against him. The Enquiry Officer found Govindrao guilty of negligence in the matter of granting of the loans and made his report after waiting for the reply from Govindrao for a considerable period of time. Thereupon the Disciplinary Authority issued a show cause notice to Govindrao calling upon him to show cause why he should not be dismissed. On 28.9.77 Govindrao informed the Disciplinary Authority that the Development Officer, Shri Sharda, was primarily responsible for granting of the irrecoverable loans. Govindrao had acted only in supervisory capacity.

(2.) ON 3rd October, 1977 the Disciplinary Authority, after taking into consideration the objection filed by Govindrao, passed an order dismissing him from service. On 2nd June, 1978 the Bank paid Govindrao full Provident Fund which was forwarded along with a letter of the same date. On 5th June, 1978 Govindrao accepted the Provident Fund amount subject to certain objections and claim of interest. On 18th July, 1978 appeal preferred by Govindrao against the order of dismissal, was dismissed by the Appellate Authority. Nearly for years thereafter, another appeal (described as Special Appeal) was filed by Govindrao which was again dismissed.

(3.) THE Bank has come up in appeal against this judgment.