RAMESH PRASAD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the judgment and order dated 20 September, 2002 in C.W.J. C. No. 6489 of 2000 : Ramesh Prasad V/s. The State Bank of India and Ors.

(2.) IN so far as the facts are concerned, they are sufficiently dealt with in a very detailed judgment by the learned Judge on the writ petition which had been dismissed as he was not inclined to grant the relief, in effect, that the disciplinary proceedings against the petitioner be quashed.

(3.) THE issue whether an amount had been misappropriated or it had been incorrectly entered in the pass book so that the entry as made was otherwise than the record of the bank, became the subject matter of a very detailed disciplinary inquiry of the charges which were levelled against the petitioner, he offered a detailed reply. The Court notices from the reply that the petitioner appellant evaded reply to specific charges but was raising issues on procedures. The learned Judge has noticed, and it is otherwise on record, that in the explanation by the petitioner he accepts that the charges as made may be treated as minor aberrations and lapses and the punishment reduced. In his explanation the petitioner accepts that he used to make entries of money credited to the account but on the pass book of the customers on the basis of the counter -foils tendered by them across the counter as a prevalent practice at the Branch. This aspect is in the petitioner 'sexplanation dated 13 March, 1995 (Annexure 4 to the writ petition).