SANAT KUMAR CHAKRABORTY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India challenging the order dtd. 13/6/2022 passed by the Assistant General Manager (PPG), Local Head Office, Patna whereby and whereunder the claim of the petitioner for release of salary, provident fund and gratuity has been rejected on the ground that acquittal in the criminal case is having no bearing with the order of punishment inflicted upon the delinquent employee on conclusion of the departmental proceeding initiated under the applicable Conduct Rule.

(2.) The brief fact of the case as per the pleading made in the writ petition, which are required to be enumerated, reads hereunder as :-

(3.) It is evident from the pleading made in the writ petition that the writ petitioner while working as Accountant in State Bank of India, Jharia Branch, Dhanbad, he was proceeded departmentally by issuance of memorandum of charge under the Conduct Rule alleging therein that he has discharged his duty with omission and gross irregularity putting the bank at loss.