KAUSHAL KISHORE THAKUR Vs. THE INDIAN BANK

JUDGEMENT

(1.) The petitioner in the present application is aggrieved by the order dated 30.10.2011 (Annexure-15), whereby punishment of compulsory retirement has been imposed upon him by the Respondent-Bank. The petitioner is also aggrieved by the order dated 26.03.2012 (Annexure-16), whereby his appeal against the said order of compulsory retirement has been rejected. Petitioner also seeks consequent relief of reinstatement in service.

(2.) The petitioner at the relevant point of time was posted as the Branch Manager, Patna Main Branch and Circle Head of Indian Bank (hereinafter referred to as the Bank), at Patna. A disciplinary proceeding on the allegation of commission of serious irregularities during his tenure as Branch Manager, Patna Main Branch was initiated against him, with the issuance of a charge-sheet through letter dated 02.08.2010 (Annexure-9) containing altogether 19 charges. Along with the charge-sheet, statement of imputations of misconduct, based on which the charges were framed against the petitioner were also furnished to him. The charges of irregularities related to the period 12.09.2006 to 13.10.2009 during which he had functioned as Assistant General Manager/Branch Manager and Assistant General Manager/Circle Head, Patna of the Bank. The borrowal accounts with respect to which irregularities were alleged to have been committed by the petitioner pertained to the following:-

(3.) On reading of the charge-sheet and the statement of imputations of misconduct the allegations related to :-