DEEPAK KUMAR SINHA Vs. BANK OF INDIA

JUDGEMENT

(1.) 1. Heard both the parties.

(2.) PETITIONER was working at Chandaur Branch of Bank of India. The said Branch was under the administrative control of Bhagalpur Regional Office of the said Bank. PETITIONER was transferred from the said Branch to Saharsa Branch of the said Bank and was waiting for his reliever. The reliever of the petitioner came on 17th July, 1997 to Chandaur Branch and took over charge of the said Branch when the petitioner was not present.

(3.) IN the Impugned Order, the Disciplinary Authority held out that the petitioner was guilty of all those eight charges and awarded major punishment in relation to Charges No. 1, 2, 3 and 4 and minor punishments in relation to Charges No. 5, 6, 7 and 8.