JAGADISH CHANDRA BRAHMA Vs. UCO BANK

JUDGEMENT

(1.) Heard Mr. N Nath, learned counsel for the petitioner. Also heard Mr. D K Das, learned counsel for the respondents in the UCO Bank.

(2.) The petitioner who was a Senior Manager at Kokrajhar Branch was subjected to a disciplinary proceeding as per the show-cause notice dtd. 8/10/2015 issued by the disciplinary authority being the Assistant General Manager and Zonal Head. Amongst others, the charges against the petitioner were that while he was the Branch Head in the Sakti Ashram Branch of the Bank, he had credited certain loan proceeds in the Saving Bank Accounts of the borrowers and thereafter, the loan amount was transferred into his own Saving Bank Account and Staff Overdraft Account.

(3.) In other words, the meaning and purport of the charge is that the petitioner taking the advantage of being the Head of the Branch had credited certain amounts in the form of loans to the Saving Bank Accounts of some borrowers of the bank and thereafter, the loan amounts were transferred back to his Saving Bank Account for his own purpose meaning thereby that it was a charge of misappropriation of bank's money as well as an act by which the bank may lose faith upon its employee.