INDRAJEET SINGH Vs. DENA BANK

JUDGEMENT

(1.) The petitioner in this wrtt petition inter alia prays for issuance of a writ of certiorari for quashing a memorandum bearing No. CO/ OER/6720/81 dated 13-11-1981 as contained in Annexure-3 to the writ petition issued by he Deputy General Manager (Personnel) of the Respondent No. 1 Bank and the order dated 7th June, 1982 passed by the General Manager of the Respondent No. 1 who is the appellate authority in respect of the petitioner as contained in Annexure-4 to the writ petition whereby and whereunder the appeal preferred by the petitioner was dismissed as also the order dated 13th September , 1982 passed by the Chief Officer (Personnel) whereby and where under the review petition filed by the petitioner against the order of penalty dated 30-11-1981 was dismissed.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner at the material times had been serving the Respondent No.1 Bank as one of of its officers. According to the petitioner while he was posted in one of the branches at Bombay one Sri Udai Raj Singh a co-villager and an agnate of the petitioner who was also working as a Watchman in one of the branches of the respondent bank at Bombay took a loan of Rs. 7,000/- from the petitioner October, 1975 but did not refund the same.