SUSOVAN PANDA Vs. CHAIRMAN UCO BANK

JUDGEMENT

(1.) Several substantial points are raised in this writ application. It is preferred by an officer of UCO Bank complaining against the order of the appellate authority dated 8th October, 2010, affirming the decision of the disciplinary authority. The order of the disciplinary authority was made on 15th March, 2010.

(2.) The allegation against the petitioner is that by his willful or negligent conduct, he caused or would cause a loss of Rs. 6 lakhs to the bank. He had conducted the other affairs of Kolaghat Branch of the bank, irregularly and negligently. He had not complied with the required standard of care and discipline to be followed by the Manager of a Bank.

(3.) The part of the proceedings, which is first glaring, is a recording in the record of proceedings of 16th January, 2010. Three documents, inspection of which had been sought by the writ petitioner were declared irrelevant by the bank. This would appear at page 64 of the writ petition.