UCO BANK Vs. ANJU MATHUR

JUDGEMENT

(1.) Order dated 7.11.2012, though a brief order, is sufficient to tell a tale manifesting raison d'etre for reference of this case to a larger Bench. We reproduce the said order, which reads as under :-

(2.) Before we take note of the arguments that were advanced by the counsel for the parties on the aforesaid issues, it would be apposite to reproduce the factual matrix of the dispute, in brief.

(3.) Shorn of unnecessary details, the facts which are relevant for our purposes are that the respondent herein, who was working as Scale III Officer with the appellant-Bank, at the relevant time i.e. in the year 2007, was served with the charge-sheet dated 24.2.2007. The articles of charges fastened upon her alleged that in number of accounts the respondent had given advances and shown undue favour to various parties in violation of the guidelines of the head office while sanctioning those advances. The respondent submitted her reply which was not found satisfactory and disciplinary authority chose to hold regular departmental enquiry. An enquiry officer was appointed, who conducted the enquiry.