ARIBAM PRIYOGOPAL SHARMA Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) The petitioner, who was working as an Officer in the United Bank of India and retired from service, has filed this writ application praying for the following reliefs:-

(2.) So far the first relief is concerned, it relates to a decision to initiate a departmental proceeding against the petitioner on certain charges in Annexure-A/1 to the writ application. By letter dated 20.6.2003 the petitioner, while working as lead District Manager in Imphal Branch, was intimated about his negligence in discharge of duty attached to the post and it is further alleged that because of such negligence of duty, a sum of Rs. 1,10,115.85/- (Rupees One Lakh Ten Thousand One Hundred Fifteen Eighty Five paise) was looted from Takyelpat Branch thereby causing financial loss to the above extent.

(3.) The petitioner submitted a reply in Annexure-A/4 and the last two paragraphs of the reply which are relevant in this case, are quoted below: