(1.) This appeal has been filed by the original petitioner challenging the judgment of the learned Single Judge dated 23.11.2015 passed in WP(C) no.51 of 2012.
(2.) Petitioner was Scale-II officer of United Bank of India. While on duty, he was served with a departmental charge-sheet dated 09.01.2009 alleging serious irregularities on his part of withdrawal of substantial amount from his Over Draft account maintained with the bank. He denied the charges upon which departmental inquiry was carried out. Inquiry Officer held that the charges were proved. Report of the Inquiry Officer was provided to the petitioner. Disciplinary Authority after taking into account the representation of the petitioner concurred with the views of the Inquiry Officer and imposed the penalty of compulsory retirement. The petitioner challenged the order of penalty before the appellate authority. The appeal was dismissed upon which the petitioner filed the writ petition which was also dismissed by the impugned judgment.
(3.) Learned counsel for the petitioner had submitted that the petitioner had not committed any misconduct. At best the petitioner had withdrawn certain amount from his Over Draft account of the bank. The bank was authorized to charge interest at the prescribed rates. No punishment could have been imposed.