S SRIDHAR Vs. TUNGABHADRA GRAMIN BANK BELLARY

JUDGEMENT

(1.) THE prayer in this writ petition is to quash the impugned order at annexure-K dated 11-4-1991 by which penalty of stoppage of four increments with cumulative effect was imposed on the petitioner. The petitioner has also sought for release of all consequential benefits.

(2.) THE petitioner is an Officer in the respondent-Bank. The respondent-Bank initiated disciplinary proceedings against the petitioner by issuing charge-sheet dated 22-2-1989 as per Annexure-A alleging certain misconduct against the petitioner. The first three charges related to the same transaction relating to disbursement of loan to certain beneficiaries and the petitioner's failure in not taking proper care in the utilisation of the loan for the purpose. The fourth charge related to sanction and disbursement of certain loan amount to a person directly without mentioning the existing liability of the beneficiary. For all the c larges, commission of misconduct under Regulation 30 (1) of Tungabhadra gramin Bank (Staff) Service Regulations, 1980 is alleged. The Charges were denied by the petitioner. Since the explanation submitted by him was not found to be satisfactory, enquiry was conducted and based on the findings, the impugned penalty was imposed on the petitioner. The same is challenged by the petitioner by raising several contentions.

(3.) A detailed statement of objections is filed on behalf of the respondent controverting all the contentions and justifying the impugned order.