UCO BANK Vs. NARENDRA NARAYAN SHRIVASTAVA

JUDGEMENT

(1.) FEELING aggrieved by a remand order dated April 16, 1996 passed by the learned single Judge of this Court (Hon'ble Justice T. S. DOABIA) in Writ Petition No. 1206/1993 filed by respondent, the appellants have come up in this Letters Patent Appeal, challenging the directions for reconsideration on punishment awarded to the respondent in a Departmental Enquiry against him.

(2.) THE short facts leading to the filing of this appeal are that: The contesting respondent was posted at Gwarighat Branch, Jabalpur of UCO Bank as Branch Manager when two separate charge sheets were served for different lapses against him. The chargesheet dated January 16, 1988 (P/1) was served for his lapses/acts of omission and commission relating to sanction of a loan of Rs. 30,000/- in the name of a fictitious person, namely Suresh Kumar Yadav. The charge-sheet dated November 2, 1988 (P-II) was served to him for his serious acts of omission and commission pertaining to sanction of number of loans in utter violation of Bank's rules and procedures and allowing unauthorised and irregular overdrafts/cash credit limits to various constituents of the Branch, The Disciplinary Authority after holding the charges as proved passed two separate orders in respect of the concerned charges against the respondent.

(3.) IN respect of charge-sheet dated January 16, 1998 the respondent's basic pay was reduced to eleventh stage in the time scale of Junior Management Grade-I cadre i. e. to Rs. 3,300/ -. Further in respect of charge-sheet dated November 2, 1988 two separate punishments were imposed upon the respondent. For charges 1 and 2 his four increments of basic pay were withheld with cumulative effect and for charge No. 3, he was debarred from participating in the promotion process for promotion to next higher scale for a period of 3 years from the date of the order.