MANOHAR LAL SIKRI Vs. THE PUNJAB NATIONAL BANK

JUDGEMENT

(1.) SHRI Manohar Lal Sikri, who was posted as Special Assistant, Branch Office Nahar, was served with a charge -sheet dated 27.6.1994 for committing gross negligence while working as such at Branch Office Badli, which facilitated in commissioning of fraud in P.p. (O) Account No. 7 i 2 to the tune of Rs. 39,000/ -. His reply to the charge -sheet was not found satisfactory - Accordingly, a departmental enquiry was instituted on 24.8.1995, which was conducted by Sh, A.K. Sharma, the then Senior Manager, Branch Office Bahadurgarh. He submitted his report dated SO. 11.1997 wherein he held the petitioner guilty of committing gross negligence, as alleged in the charge sheet.

(2.) THE Disciplinary Authority (Senior Regional Manager) concurred with the findings of the Enquiry Officer and after hearing him dismissed him from bank service with immediate effect vide order dated 11.5.1998 (AnnexureP -11).

(3.) AGGRIEVED by the said orders, the petitioner filed Civil Writ Petition No. 15214 of 1999 in the nature of certiorari to quash the order dated 11.5.1998 passed by respondent No. 3 and order dated 14.8.1999 passed by respondent No. 2 and prayed that he be reinstated with all consequential benefits. In Para 2 of the order dated 14.8.1999, Annexure P -13, it has been observed as under : -