PRASHANT KUMAR JHA Vs. SYNDICATE BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent-Syndicate Bank.

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that he was appointed as a Probationary Officer in the Syndicate Bank on 21/2/2011. While posted at Muzaffarpur, he was served with a charge memo on 17/4/2015 alleging therein that using his teller password and misusing the password of other officers/Branch Head, on different dates between 11/7/2013 and 6/6/2014, the petitioner debited the SBI GL account to the tune of Rs.3.00 lacs on different dates and credited the same to his own SB account maintained at DBPS Darbhanga Branch jointly with his wife.