ANUPAM DAS Vs. ALLAHABAD BANK

JUDGEMENT

(1.) The petitioner is aggrieved by the order of removal from service passed against him by the disciplinary authority on 14th December, 2017 and the order dated 10th May, 2018, affirming the same, by the appellate authority.

(2.) The petitioner was an employee of the Allahabad Bank. While he was in service a charge sheet was issued against him on 15th September, 2016. There were five Articles of Charge. Article-I: He proceeded on leave on several occasions without submission of proper leave application and without obtaining permission of the Competent Authority. Article-II: He remained on unauthorized absence from duty upto 15th February, 2016. Article-III: He remained continuously absent from duty, in unauthorized manner, since 23rd February, 2016 till date. Article-IV: The letter sent to his residential address on 17th March, 2016 was returned with the remark "unclaimed" and the letter sent by e-mail was also not responded by him, though his correspondences with office were made from the same residential address and same e-mail. Article- V: He did not join in his transferred place of posting in violation of the order of his superior authority and also in violation of the order passed by the Hon'ble High Court.

(3.) The disciplinary authority was of the opinion that the aforesaid acts of omission and commission committed by the petitioner were in violation of Regulations 3(i) and 3(iii) of the Allahabad Bank Officer Employees' (Conduct) Regulations, 1976 (herein after referred to as "Conduct Regulations"), amounting to misconduct under Regulation 24 of the said Regulations.