SHREE VIJAY PRAKASH KUMAR Vs. THE UCO BANK

JUDGEMENT

(1.) The disciplinary proceeding initiated against the petitioner by the employer bank followed by the order of dismissal passed by the disciplinary authority affirmed by the appellate and the reviewing authority are impugned in the instant writ petition.

(2.) The petitioner was employed with the UCO Bank. He joined service on 29/8/2011 and his due date of retirement was 31/12/2044. In May, 2019 he was attached to the Field Inspectorate, Kolkata and was incharge of inspection of the branches of the bank as Mobile Inspector.

(3.) He was directed to hold inspection of the Layek Bandh branch of the UCO Bank. One of the points which the petitioner was required to investigate was all the accounts sanctioned during the period of Mr. Abhijat Srivastav and report major irregularities. All transactions of the aforesaid employee, other staff and his spouse were to be examined and suspicious transactions to be reported.