PUNJAB NATIONAL BANK Vs. MATTAPUDI BHANU CHAND

JUDGEMENT

(1.) Heard Sri V. Murali Manohar, learned counsel appearing for Smt. V. Dyumani, learned counsel for the appellant and Sri N. Kumaraswamy, learned counsel for the respondent/writ petitioner.

(2.) The respondent/writ petitioner, who was working as an Officer-in-charge of Toopran Branch, Secunderabad Circle, of the appellant bank in 2016, was proceeded in a departmental enquiry on the basis of an allegation that he committed pre-sanction lapses and post-sanction lapses and sanctioned loans beyond his vested powers and not moved confirmation of action, by charge sheet dtd. 1/10/2020. The statement of imputation of misconduct in support of article of charge was on 191 such instances enumerated under the article of charge from Page Nos.53 to 97 of the memo of appeal.

(3.) Under Regulation 6 of Punjab National Bank Officer Employees' (Discipline and Appeal) Regulations, 1977 (for short 'the Regulations, 1977'), procedure for imposing major penalties is prescribed which reads as under: