SACHCHIDANAND KUMAR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THE petitioner is an employee of the Central Bank of India. He was proceeded against in respect of a number of charges appertaining to the period 31.5.1989 to 1.9.1992 when he was posted as the Branch Manager of Dhamdaha Branch. Though the charges on which the petitioner was proceeded against were seven in number, at the conclusion of the departmental enquiry, the Enquiry Officer found and held that only charge nos. 3 and 7 were established against him. As regards the other charges, the Enquiry Officer held that those were not established against the petitioner Charge nos. 3 and 7 which were found to be established against the petitioner were as follows :

(2.) THE disciplinary authority to whom the enquiry report was submitted found that besides charge nos. 3 and 7, charge no. 1 was also established against the petitioner on the basis of the materials brought on record Charge no. 1 was as follows :

(3.) AGAINST the order of punishment the petitioner preferred an appeal which was disallowed by order, dated 5.10.94 (annexure -13) passed by the Assistant General Manager, the appellate authority.