PRADIP KUMAR GANGULY Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The present writ application has been filed, inter alia, challenging the charge-sheet dtd. 31/5/2011/1 June of 2011, the Enquiry Officer's report dtd. 20/3/2012, the final order of the Disciplinary Authority dtd. 3/8/2012 and the order passed by the Appellate Authority dtd. 18/9/2012.

(2.) The petitioner had been employed as Special Assistant, Issue Department (Cash), Reserve Bank of India, Kolkata vide employment no. 01536, and had taken a loan of Rs.1,30,000.00 from the Bally Co-operative Bank Ltd., out of which a sum of Rs.80,000.00 had been repaid. On 25/6/2004, the petitioner claims to have requested the Manager of the Bally Co-operative Bank to provide him with the statement of accounts, in respect of the Loan Account, unfortunately such statement was not supplied to the petitioner.

(3.) While in service on 9/10/2007, a charge-sheet was issued on the petitioner which is at page 48 of the writ application, inter alia, on the ground of the petitioner having committed breach of Regulation 47(1) of the Reserve Bank of India (Staff) Regulations, 1948 (hereinafter referred to as the "said Regulations"), by forging documents, purportedly issued by the Bank as morefully stated in paragraph 2 of the said charge-sheet. In the domestic enquiry that followed, by a final order dtd. 16/5/2008, he was inflicted a punishment and was ordered that his substantive pay be reduced by four stages, for four years with effect from the communication of the said order with the further direction that the same shall have the effect of postponing the date of future increment and withholding his increments in the intervening period.