LAWS(JHAR)-2013-2-18

VICTOR FRANCIS Vs. UNITED COMMERCIAL BANK, KOLKATA

Decided On February 08, 2013
Victor Francis Appellant
V/S
DEPUTY GENERAL MANAGER Respondents

JUDGEMENT

(1.) Seeking quashing of order of punishment dated 09.06.2005, letter dated 30.01.2006 rejecting the appeal, letter dated 23.06.2006 dismissing the review petition and letter dated 02.07.2007 whereby reinstatement of the petitioner was refused, this writ petition has been filed by the petitioner.

(2.) The acts of commissions / omissions alleged to have been committed by the petitioner occurred when he was posted in ISL Extension Counter of Jharia Branch of UCO Bank. The petitioner was posted in the said ISL. Extension Counter from 03.12.2001.

(3.) It is the case of the petitioner that prior to his joining on 03.12.2001 in ISL. Extension Counter, Jharia, one Sri D. Ashok Kumar was posted as Officer InCharge and one Sri Sushil Kumar Singh, CACcumHead Cashier was posted besides two ClassIV staff. It is stated that on 30.04.2003, the petitioner attended the office and also discharged the duties of InCharge Officer of ISL Extension Counter where Sri Sushil Kumar Singh, CACcumHead Cashier was also posted. The petitioner had to leave the office due to sudden illness of his mother and he took verbal permission from Sri Anant Prasad, Manager and Sri R.K. Dutta, Senior Manager. In view of the illness of his mother, the petitioner had to prepone his LTC which was approved from 03.05.2003.