JAMINI TALUKDAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Roy, learned counsel for the petitioner. Also heard Mr. S.S. Sharma, learned Senior Counsel for the respondents assisted by Mr. H. Buragohain, Advocate.

(2.) The petitioner is aggrieved by the impugned order dated 17.04.2010, by which he has been dismissed from service by the State Bank of India (for short SBI). The petitioner s case in brief is that the petitioner was appointed as a Computer Operator with the SBI which was re-designated as Senior Assistant. He thereafter availed a loan amount of Rs.1,50,000/- for the purpose of constructing a house. Thereafter an additional loan amount of Rs.1,50,000/- was taken by the petitioner. The petitioner however did not construct the house and due to the same, a departmental proceeding was initiated against the petitioner.

(3.) When the respondents came to learn that the petitioner had not utilized the loan amount for which it had been sanctioned, an FIR dated 01.09.2008 was submitted to the Senior Superintendent of Police, Panbazar stating that the petitioner had submitted fake receipts showing purchase of raw materials and other expenditures as proof of construction, though no construction had been carried out by the petitioner. As such, the petitioner was cheating the respondent bank. In pursuant to the FIR, Panbazar P.S. Case No.355/2008 dated 18.09.2008 was registered.