(1.) The writ petitioner has prayed for issuance of a writ of mandamus to command the respondents to quash the report of the Enquiry Officer dtd. 27/12/2014, penalty order of the disciplinary authority dtd. 29/1/2015 and the appellate order dtd. 13/4/2016.
(2.) The chargesheet dtd. 9/7/2014 was issued to the petitioner under the major penalty proceedings in terms of regulation 6 of the United Bank of India and Officer Employees' (Discipline and Appeal) Regulations 1976 (for short 'the 1976 Regulations') alleging irregularities during the tenure of his service as Manager of the Amtala Branch of the United Bank of India (for short 'the Bank') for the period from 1/9/2012 to 8/8/2013. The United Bank of India subsequently stood merged with the Punjab National Bank.
(3.) In the chargesheet, 14 charges were leveled against the petitioner alleging that the petitioner had extended undue financial benefits to KCC borrowers at the Bank's cost thereby exposing the bank to huge financial loss.
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