PUBJAB NATIONAL BANK Vs. RAGHUNATH KARFA

JUDGEMENT

(1.) This appeal is at the instance of the Punjab National Bank (for short "the Bank") and its General Manager challenging a judgment and order dtd. 17/5/2019 passed by a learned Single Judge in WP 891 of 2016.

(2.) By the judgment and order impugned, all proceedings and orders connected to the disciplinary proceeding was set aside with a direction to reinstate the writ petitioner in service with all past and present benefits.

(3.) The writ petitioner/respondent no. 1 herein while working as a Senior Manager, Khagra (Berhampore) Branch of the Bank was served with a show cause notice dtd. 8/4/2015 alleging dereliction of duties while he was posted as a Senior Manager at Dankuni Branch of the said Bank. The respondent no. 1 was served with a show cause notice dtd. 8/4/2015 alleging that the said respondent while recommending, sanctioning and disbursing transport loans from the Dankuni branch during the period of 1/12/2011 to 31/7/2013 exposed the bank to financial loss. After a lapse of yearly six months chargesheet was issued containing the same charges as that in the show cause notice and also that all the loans have turned NPA and the lapses on the part of the respondent no. 1 have exposed the Bank to the financial loss of Rs.1062.24 lacs plus applicable interest thereon.