BASHIR AHMAD DAR Vs. J&K GRAMEEN BANK

JUDGEMENT

(1.) The petitioner has challenged order bearing reference No.JKGB/HRD/17-8084 dtd. 23/3/2017, whereby punishment has been imposed upon him on the charges that were framed by the respondent Bank against him. The petitioner has sought a further direction upon the respondents not to effect recovery in pursuance of the impugned order and to release salary as well as arrears of salary in his favour with promotion to the level of Officer Scale-III.

(2.) As per the case of the petitioner, he is working with the respondent Bank as Manager (Officer Scale-II) and during his service career, he came to be placed under suspension in terms of order bearing reference No.DISP/JKGB/CS/13-2858 dtd. 20/2/2013. It is submitted that prior to issuance of suspension order, charge sheet bearing reference No.DISP/JKGB/12-392 dtd. 3/12/2012, was served upon the petitioner and he was asked to submit his reply within a period of 30 days. According to the petitioner, he sought extension of time in filing reply to the charge sheet as he was not provided the supporting record/documents. It is the case of petitioner that he was not supplied these documents, as a result of which he could not file his reply.

(3.) A second charge sheet dtd. 1/3/2013 with supplementary charge dtd. 29/6/2013 were also served upon the petitioner. Again, he sought extension of time to file reply to the charge sheet and when he filed his reply, the same was treated as unsatisfactory by the respondents.