ARUN KUMAR SINHA Vs. VANANCHAL GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing of the letter dtd. 17/8/2007 (Annexure 7) issued by Respondent No.2 whereby the decision has been taken not to give effect or open sealed cover in respect of the promotion of the petitioner as departmental proceeding against this petitioner ended with imposition of penalty. During pendency of this case, the petitioner was promoted w.e.f. 9/10/2012; as such by way of amendment application he also prayed to shift the date of promotion from 9/10/2012 to 7/3/2005; as the junior to the petitioner got promoted on 7/3/2005. The said I.A. No. 6869 of 2018 was allowed.

(3.) The facts of the case lie in a narrow compass. While the petitioner was working as Branch Manager at Ataula under the respondent Bank, a departmental proceeding was initiated against the petitioner for the period when the petitioner was posted at Deori Cement factory Branch. Charges have been levelled against him for not fulfilling the norms of the Bank and for that the Bank has suffered a loss. In the departmental proceeding the petitioner appeared and final order was passed on 25/6/2005 imposing a punishment of recovery of Rs.20,000.00 for the loss caused to the Bank.