BINOD SINGH SAUMITRA Vs. CHAIRMAN &AMP

JUDGEMENT

(1.) The appellant, who was the writ petitioner, has assailed the order dated 27.03.2014 in this intra-court appeal, passed by the learned Single Judge whereby and whereunder the order passed by the Assistant General Manager, Allahabad Bank dated 07.09.2007 imposing punishment of removal from service, which has been upheld by the Deputy General Manager (Appellate Authority) vide order dated 14.11.2007 and reviewing authority vide order dated 15.12.2008, had not been interfered with by the learned Single Judge.

(2.) The appellant was the Senior Manager in Allahabad Bank posted at Patliputra Colony, Patna Branch. During his tenure in the said branch between 30.09.2003 to 106.2006, a departmental proceeding was initiated against him in which allegation was that a large number of Cash Credit loans sanctioned and disbursed recklessly without pre-credit appraisal, by accepting forged/ fabricated I.T. returns and imposters were made guarantors to the mortgaged property. Enquiry was conducted by the Enquiry Officer Mr. C.K. Pandey and out of the four articles of charges, three articles of charges were proved and with regard to article 1, which related to two charges; one charge was proved and second charge in article 1 relating to signature in one of the documents by one Baiju Singh/ Baijnath Singh was partly proved.

(3.) The Disciplinary Authority after going into the imputations and the show cause reply of the appellant passed order of removal from service in terms of Clause 4(1) of the Allahabad Bank Officer Employees' (Discipline and Appeal) Regulations, 1976, which was challenged by the appellant in review, but review was dismissed by the reviewing authority vide order dated 15.12.2008.