HRUSHIKESHA SEN Vs. GOVERNOR RESERVE BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the Petitioner assailing the order dated 23.9.1992 passed by Opposite Party No. 2 imposing certain penalties which, according to the Learned Counsel for the Petitioner, are shockingly disproportionate to the charges and that too the multiple punishments are contrary to the service Rules. The charges framed against Petitioner, as it appears from Anexure 2, are as follows:

(2.) RELYING upon the aforesaid observation, Learned Counsel for the Petitioner submits that the Petitioner is not liable to be punished for an act of omission or commission of another person. But the ultimate finding of the Inquiry Officer is that the Petitioner is grossly negligent and failed in his duty, which led to infliction of the punishment, which is under challenge in this proceeding.

(3.) NEXT comes the question of imposition of multiple penalties. Rule 47(1) of the Reserve Bank of India (Staff) Regulations 1948 provides for penalty in the following manner.