HARPREET SINGH Vs. SYNDICATE BANK AND OTHERS

JUDGEMENT

(1.) In the instant petition, petitioner has challenged the order dated 31.12.2013 (Annexure P-1) and order dated 23.7.2014 (Annexure P-2) by which disciplinary authority imposed the penalty of dismissal from service and appellate authority has rejected the petitioner's appeal.

(2.) Petitioner while working as Assistant Manager with the respondent-Bank Sahupura Branch, Amritsar had made some transaction with reference to the accounts holder of the concerned Branch and account holders are stated to be relative to the petitioner. Their money has been withdrawn and money had been remitted in the petitioner's account for which he has been charge-sheeted. Charges reads as under:

(3.) Statement of imputation is crystal clear relating to transaction from what date and how the money is transferred in the petitioner's account; further utilization of such amount by the petitioner as is evident from the statement of imputation.