LAWS(PAT)-2018-12-120

BRIJ NANDAN PRASAD Vs. UCO BANK

Decided On December 03, 2018
Brij Nandan Prasad Appellant
V/S
UCO BANK Respondents

JUDGEMENT

(1.) Heard Mr. Prabhakar Singh, learned advocate for the petitioner and Mr. Ranjeet Kumar Pandey, learned advocate for the respondent UCO Bank.

(2.) The petitioner has challenged the order of dismissal dtd. 14/12/2009 contained in Annexure-9 to this petition as well as the order passed in appeal dtd. 20/11/2010 whereby the order passed by the disciplinary authority has been affirmed and upheld.

(3.) The writ petitioner was working as Head Cashier at the Sahu Parbatta Branch, Bhagalpur of UCO Bank from 19/6/1995 to 27/6/2007. During this period, he is alleged to have committed certain irregularities by misusing his official position and hence was chargesheeted on 21/5/2008 with four charges.