SWAPAN KUMAR PANI Vs. CANARA BANK

JUDGEMENT

(1.) In this appeal, several disciplinary proceedings which were initiated in respect of the similar matter have been referred to. Those proceedings ended with an order of review.

(2.) The short facts of the case are that the petitioner/appellant was an Accountant, Jaipur Road, Orissa Branch of Canara Bank (hereinafter referred to as the Bank). Against the appellant, the first chargesheet dated 20.5.1987 was issued with allegations, inter alia, for unauthorised removal of certain bearer bonds with ulterior motive. Against such chargesheet, an enquiry was held and after enquiry, the enquiry authority found that the appellant was not guilty of the charges, The disciplinary authority also agreed with such finding and the appellant was exonerated of the charges levelled against him. This order was passed by the Deputy General Manager of the said Bank on 29.3.1989.

(3.) Thereafter, another chargesheet was immediately issued on 31.3.1989 against the appellant. In the said chargesheet, the allegations were centered around the self-same bonds, but this time the allegations were, inter alia, for failure on the part of the appellant to ensure safe custody of the bonds. In respect of this chargesheet, an order was passed by the Deputy General Manager of the said Bank whereby, the said Deputy General Manager held- "it is considered necessary not to proceed with the above referred chargesheet dated 31.3.89." In view of the said order, the said chargesheet was treated as not proceeded with by the Deputy General Manager of the said Bank. This order was passed by the Deputy General Manager of the said Bank on 11.1.1996.