ASHOK KUMAR SINHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Tewary, the learned Advocate for the appellant and Mr. Chittranjan Sinha, the learned Senior Advocate for the State Bank of India.

(2.) The General Manager, the appointing authority, dismissed the appellant in terms of Rule 67 (j) of the State Bank of India Officers- Service Rules (in short the Rules) vide his order dtd. 14/12/2009. The period of suspension was directed to be treated as -not on duty-. Apart from this, the appointing authority/disciplinary authority, on finding that losses incurred by the State Bank of India (in short the Bank) was because of the misdeeds of the appellant, directed for forfeiture of the gratuity in its entirety, but not exceeding the loss amounting to Rs.16,05,130.06.

(3.) This order of dismissal and forfeiture of gratuity has been affirmed by the Chief General Manager-cum-Appellate Authority and the learned Single Judge, who vide his judgment and order dtd. 28/3/2019 has sustained the afore-noted orders by a detailed reason.