SUSHANTA CHANDRA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Medhi, learned Senior counsel for the petitioner. Also heard Mr. S Dutta, learned Senior counsel for the respondent, United Bank of India.

(2.) The petitioner, who had joined the respondent Bank on 01.09.1965 as a Godown Clerk in Tinsukia Branch, had been subsequently promoted at different stages and ultimately he was promoted to Scale II in the Officer's Scale. While, he was serving as such, a charge sheet was served on the petitioner wherein certain charges were leveled against him. The first charge was that while he was serving as a Deputy Manager attached to the Hojai Branch, he had obtained a loan of Rs.7000/- on 27.04.1984 for purchasing a scooter, but after availing the loan, the petitioner did not purchase the scooter and had utilized the loan for some other purpose, which according to the respondent Bank was a violation of the norms and procedure of the Bank. The petitioner was further charged that the said loan amount was an illegal transfer by him from the Hojai Branch to Tamenglong Branch on he being transferred, which, again, is stated to be against the norms of the Bank.

(3.) The second charge was that the petitioner had filled up certain loan application form of his brother for the purpose of sanction of a loan amount of Rs.50,000/- on 01.04.1985 and accordingly as per the respondent Bank, he had misused his power and jeopardize the interest of the Bank.