L.NAGESWARA RAO,J. - (1.) Leave granted.
(2.) The Respondent who was working in the Appellant-Bank was removed from service. The order of removal was set aside by a Single Judge of the High Court of Punjab & Haryana at Chandigarh. The judgment of the learned Single Judge was affirmed by a Division Bench. The correctness of the judgment of the High Court is challenged in this Appeal.
(3.) Articles of Charges framed against the Respondent when he was working as an Officer MMGS-II are as follows: "CHARGE No. 1 You availed Demand Loans fraudulently under fake signatures of the depositors/ owners of the STDRs. CHARGE No. 2 You closed certain Demand Loans granted at the branch before the date of inspection and reopened the same on the same day with a view to avoid inspection of securities charged to Demand Loans. CHARGE No. 3 Certain fraudulent Demand Loans availed by you, were liquidated out of proceeds of cheques purchased by you, drawn on your personal Savings Bank A/c No. 01190077112 maintained at Sector 22, Chandigarh branch through the account of Shri Sant Ram. CHARGE No. 4 You availed ACC Loans fraudulently under take signatures and without supporting revenue records to justify quantum of loan. CHARGE No. 5 Certain fraudulent ACC Loan availed by you, were liquidated out of proceeds of cheques purchased by you, drawn on your savings Bank Account No. 01190077112 maintained at Sector 22, Chandigarh Branch, through the accounts of Shri Hira Pal, a part time Sweeper, who has alleged that he has not requested for purchase of any cheque in DD and further alleged that you got blank cheques signed by him drawn on his CC SBF A/c No.48. CHARGE No. 6 You got purchased your personal cheques in DD at Karnal Branch, without keeping sufficient balance in your account. CHARGE No. 7 You purchased cheques of heavy amount drawn on your personal savings Bank A/c in the accounts of Shri Hira Pal, a part time sweeper and Shri Sant Ram Sharma, without keeping sufficient balance in your account. Further you exercised financial powers not vested with you. You also caused delay in payment of these DDs. CHARGE No. 8 Your account shows transactions of heavy amounts, which are much above your known sources of income. You have thus violated Rule 50 (3) and 50 (4) of State Bank of India Officers Service Rules." ;