SURJYA KUMAR DASH Vs. UCO BANK AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order of punishment dated 1.7.1999 under Annexure-16 and the confirming appellate order dated 20.11.1999 under Annexure-18 passed by the disciplinary authority whereby and where under the order of removal from service has been passed against the petitioner.

(2.) The order dated 20.11.1999 under Annexure-18 is the order passed by the appellate authority confirming the order passed by the disciplinary authority under Annexure-16. The ground of challenge of both these orders by the petitioner is that the petitioner has been alleged with the allegation of causing pecuniary gain of Rs.8,400/- and fail to discharge his duty with honesty, integrity, devotion and diligence as per the Regulation 3.1 of United Commercial Bank Officer's (Conduct) Regulations, 1976.

(3.) According to the petitioner whatever irregularity has been committed by him that does not pertains to gross misconduct rather it is due to the misconception and the mental problem from which he was facing at that time. He submits that he is the person who has brought to the notice of the authority regarding withdrawal of the amount of Rs.8400/- which has subsequently been deposited by him and as such it cannot be said that there is any intention to defraud the Bank for his own personal gain.