LAWS(HPH)-2024-3-53

D. S. VERMA Vs. UCO BANK

Decided On March 06, 2024
D. S. Verma Appellant
V/S
UCO BANK Respondents

JUDGEMENT

(1.) The appellant is aggrieved by the dismissal of his writ petition wherein he had sought the following reliefs:-

(2.) The bare minimal facts as required for the adjudication of the present appeal are that the appellant joined the service of the respondent-Bank in the month of September, 1979 as Clerk-cum-Assistant cashier. During the course of his service, a show cause notice dtd. 25/3/2018 was issued to him, on the allegations that during the course of his tenure as Manager of "Anti Branch" of the respondent-Bank w.e.f. 11/9/2006 to 15/3/2008, he had committed gross irregularities, as mentioned in the show cause notice. He was afforded 10 days time to show cause as to why disciplinary action be not initiated against him.

(3.) The appellant denied the allegations by filing reply dtd. 5/4/2008, however, the authority was not satisfied with the explanation so offered and accordingly vide communication dtd. 12/8/2008, the appellant was informed that the bank intended to hold an enquiry against him under Regulation 6 of the UCO Bank Officer Employees (Discipline & Appeal) Regulation, 1976. Accordingly, the petitioner was served with following Articles of Charges:-