H. KHUPZATHANG Vs. THE PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE present writ petition has been filed challenging the impugned order of penalty dated 27.6.2009 imposed on the petitioner of removal from service with superannuation benefits and without disqualifying from future employment on the charges on completion of departmental enquiry against him.

(2.) THE petitioner at the relevant time was serving as a Head Cashier in the Branch Office of Punjab National Bank at Imphal. He had been proceeded against in a departmental enquiry in which the following charges were labelled against him, as per the charge -sheet dated 18.11.2008:

(3.) THE Bank authorities filed their affidavit -in -opposition denying the allegations made in the writ petition.