PAWAN KUMAR AGARWALA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. S. Shyam, the learned Counsel appearing for the petitioner. The Respondent Nos.2 to 7 are represented by Mr. S.S. Sharma, the learned Sr. Counsel.

(2.) THE petitioner was a Deputy Manager in the State Bank of India (SBI) and in pursuant to a disciplinary proceeding, he was removed from service through the impugned order dated 29.04.2006 (page.198). Questioning the legality of the disciplinary proceeding and the foundation of the adverse conclusion, the present case is filed under Article 226 of the Constitution of India.

(3.) AS can be seen from the Charge No.I, the branch manager is alleged to have abused his position in getting loan sanctioned at the Hallydayganj Branch of SBI to borrowers Abdul Kuddus Mondal and Hasanuzzaman. These two borrowers had outstanding dues for previous loans taken from the Phulbari Branch of the bank and this allegedly exposed the bank to pecuniary loss of substantial amount.