APURBA RANJAN SARKAR Vs. BANK OF INDIA

JUDGEMENT

(1.) THE petitioner at the material time was posted as Assistant Manager, in Sakchi Branch of Bank of India. He is governed by the Bank of India Officers Service Regulation 1979 (in short the Regulation).

(2.) ON 20.2.1986 the petitioner applied for advance of Rs. 1300/ for the purpose of purchasing onward journey tickets for visiting Puri along with family. The amount was sanctioned and paid to the petitioner by the appropriate authority. Regulation (44) speaks of leave travel concession facility to the officers of the Bank of India. Sub regulation (7) of Regulation (44) entitles staff to take advance against leave travel concession which reads as follows:

(3.) ON 22.12.1987 the Branch Manager wrote to the Regional Manager that the petitioner tried to retrieve travel tickets but being unable to do so finally repaid the whole amount. The Branch Manager was of the view of the petitioner had availed the L.T.C. and treated L.T.C. span as already utilised.