GOLOK BIHARI SHARAN TIWARY Vs. UCO BANK

JUDGEMENT

(1.) PETITIONER at the relevant time was working as Manager (MMG Scale -ll) at Tarapur Branch of the respondent -United Commercial Bank. By order dated 30th of July, 1996 he was put under suspension with immediate effect and a departmental enquiry was initiated against him. Charges levelled against the petitioner were as follows :

(2.) SHRI G.B.S. Tiwary had derived pecuniary benefit to himself mis -using and abusing his position sanctioning loan to himself against FDR/NSC and Bills Purchase facility violating the rules of the Bank and suppression of material facts from higher authorities. He had committed breach of faith in the performance of his duties. He thus acted in a manner unbecoming of a Bank Officer which is violative of Regulations 3(1) and 3(3) of UCO Bank Officer Employees ' (Conduct) Regulations, 1976 as amended.

(3.) SRI G.B.S. Tiwary had not deducted Income -tax due against his salary income every month, violating statutory obligations with intent to evade paying Income -tax due to him concealing material facts abusing his position for personal gains. Besides, he misused his position and after passing working expenses vouchers received himself cash amounting to Rs. 6,710/ - on the pretext of Postage Charge/Courier charges without any bill/receipt either from Postal authority or Courier Service Agency which reflected against his integrity in discharge of duties. Thus, he violated Regulation 3(1) of UCO Bank Officer Employees ' (Conduct) Regulations, 1976 as amended.