REGENT COMPUTRONICS PVT. LTD.

BIREN BORAH Appellant

V/S

UNITED BANK OF INDIA Respondents

Referred Judgements :-

K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE CITY AGRA VS. PRABHKAR CHATURVEDI ANOTHER [REFERRED TO]
STATE OF UTTAR PRADESH VS. NAND KISHORE SHUKLAAND ANOTHER [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
TARA CHAND VYAS VS. CHAIRMAN AND DISCIPLINARY AUTHORITY [REFERRED TO]
SUDHIR VISHNU PANVALKAR VS. BANK OF INDIA [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
STATE BANK OF INDIA VS. PARTHA PRADEEP DUTTA [REFERRED TO]
HINDUSTAN FERTILIZER CORPN LTD VS. NAKUL CH BORKAKOTI [REFERRED TO]
C LALLIANA VS. MANAGING DIRECTOR CO OPERATIVE APEX BANK LTD [REFERRED TO]
UNION OF INDIA VS. MITHILESH SINGH [REFERRED TO]

JUDGEMENT

(1.) Proportionality of the punishment of removal from service imposed on the petitioner is the subject matter of dispute raised in this writ petition.

(2.) The petitioner while was serving as Cashier-cum-General Clerk at Dhekial Branch of the United Bank of India was charge sheeted by a letter dated 4.5.01. The allegations levelled against the petitioner are as follows:

(3.) The petitioner responding to the said charge sheet submitted his reply and the disciplinary authority of the Bank being not satisfied with the reply furnished by the petitioner, conducted a regular enquiry, on completion of the enquiry, the Enquiry Officer submitted his report on 21.6.2002 holding the petitioner guilty of the charges. However, in the report it was observed that there was no financial loss to the Bank,

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BIREN BORAH Vs. UNITED BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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