RAJEEV KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and counsel for the respondent Bank.

(2.) PETITIONER wants quashing of order dated 6.5.2005 which is Annexure -11 to the writ application. The order of disciplinary authority is punishment of removal from services but with retiral benefits. He also wants quashing of Annexure -15 which is the order passed by the appellate authority affirming the punishment awarded by the disciplinary authority.

(3.) PETITIONER was a Bank employee and, there was a fiduciary relationship between the employer and the employee. If any employee of the Bank himself indulges in cheating and forgery against his own account holders then the credibility of the Bank as an institution will be substantially eroded and the worthiness of the institution itself will be put under question mark. Looking at the allegations and the charges which stand proved against the petitioner, he had surely damaged the credibility of the branch and the Bank as a whole, because money had been withdrawn from several accounts and the petitioner took advantage of his position as an employee inside the Bank and misused it to his benefit.