NIRANJAN SINHA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the counsel for the Central Bank of India (hereinafter referred to as the Bank).

(2.) Petitioner is aggrieved by the final order of the disciplinary authority dated 15.7.1993, Annexure-5, whereunder he has been held guilty of the four charges levelled against him and punished with reduction by four stages. He is also aggrieved by the order of the appellate authority dated 11.2.1994, Annexure-6, whereunder the appeal filed against the punishment order dated 15.7.1993 has been dismissed.

(3.) Perusal of memo of charge dated 5.4.1991, Annexure-1 would indicate that petitioner was proceeded against for granting over draft facility to M/s Bajrang Roller Flour Mills (Pvt.) Limited on 20.11.1990 to the tune of Rs. 5.58 lacs. The second charge levelled against the petitioner is that on 31.12.1990 he again allowed credit facility to M/s Bajrang Roller Flour Mills (Pvt.) Limited in current deposit account by purchasing his self-drawn cheque of Rs. 4 lacs and thereby debit balance became over 14 lacs. The third charge alleged against the petitioner is that between September to December, 1990 he in connivance with Accountant Sri Ajay Kumar irregularly accommodated M/s Ramjeelal Agrawal, a current account holder having no sanctioned credit facility by purchasing a self-drawn cheque to the tune of Rs. 12.095 lacs and by way of cash payment of self-drawn cheque to the tune of Rs. 16.97 lacs. The fourth charge alleged against the petitioner is that during the period between November, 1990 to January, 1991 he in connivance with the Accountant Sri Ajay Kumar irregularly accommodated M/s Bajrang Roller Flour Mills (Pvt.) Limited, a current account holder having no credit facility by way of paying self-drawn cheque to the tune of Rs. 54.91 lacs without obtaining any documents/securities.