D S VERMA Vs. UCO BANK AND OTHERS

JUDGEMENT

(1.) By way of this writ petition, the petitioner has prayed mainly for the following reliefs:-

(2.) Brief facts necessary for adjudication of the present petition are as under. Petitioner joined the service of the respondent-Bank in the month of Sept., 1979 as Clerk-cum-Assistant Cashier. Vide Annexure P-1, dated 25.03.2018, a show cause notice was issued to him on the grounds that it stood observed that during the course of his tenure as Manager of Anti Branch of the respondent-Bank, w.e.f. 11.09.2006 to 15.03.2008, he had committed gross irregularities as mentioned in the show cause notice. 10 days time was granted to him to show cause as to why disciplinary action be not initiated against him. This show cause was replied to by the petitioner vide reply Annexure P-2, dated 05.04.2008, wherein he denied the allegations mentioned in the show cause notice.

(3.) As the authority was not satisfied with the explanation so given by the petitioner, accordingly, vide Annexure P-3, dated 12.08.2008, the petitioner was informed that the Bank intended to hold an inquiry against him under Regulation 6 of the UCO Bank Officer Employees (Discipline & Appeal) Regulation, 1976. Statement of Allegations as also Articles of Charge stood appended with the said communication. Articles of Charge are reproduced herein below:-