UMA KANTA MILI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioner is aggrieved by imposition of major penalty of compulsory retirement from service pursuant to a departmental proceeding. The impugned order of penalty is dated 20.3.2003, followed by the appellate order dated 28.6.2003, by which the appeal preferred by him against the order of compulsory retirement was rejected.

(2.) THE petitioner while was serving as Internal Senior Auditor of the respondent bank at Liluah, Howrah, was placed under suspension by Annexure -I order dated 4.8.2001. Thereafter, the Annexure -ll charge sheet dated 18.5.2002 was issued to him, leveling the charge of not discharging duties with utmost integrity, honesty, devotion and diligence in terms of Regulation

(3.) IN the enquiry, the petitioner duly participated in the enquiry, on conclusion of which the Enquiry officer by his Annexure -VI enquiry report dated 31.10.2002, held the petitioner guilty of the charge. While appreciating the materials available on record, the Enquiry Officer observed in the Enquiry Report that the petitioner did not deposit the amount in question on his own but did so when the misappropriation was detected and he was directed to deposit the amount. Such deposit was when the aggrieved borrowers complaint that they were being harassed by the authorities inspite of they having cleared the bank dues long back (document No. ME -I). This fact was corroborated by witness No.5.