DILIP KUMAR Vs. VAISHALI KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) This appeal has been filed against the order, dated April 9, 2002, on C.W.J.C. No. 4343 of 2002. The petitioner-appellant Dilip Kumar, who was working with the Vaishali Kshetriya Gramin Bank, faced a departmental proceeding and the misdemeanor virtually bordered on making allegations against him for misappropriation.

(2.) At best, the petitioner-appellant could explain that it was only a temporary misappropriation. Two constituents had given him a certain amount of money to deposit in their accounts which the petitioner-appellant did not but retained it. For other charges he was given an opportunity either to deny or accept them but he did not do. After a departmental inquiry, he was given a punishment of reduction of two increments in the incremental scale for four years with the postponement having effect of postponing future increments.

(3.) The petitioner-appellant is lucky that he was not dismissed from service. There is no occasion for the Court to interfere with the order of the learned Judge of the writ petition.