SANJAY KISHAN KAUL, J. - (1.) Leave granted.
(2.) The appellant was employed with respondent No.1/Bank of India (for short 'Bank') as Scale II Officer when he sanctioned three loans while posted at the Lal Bangla Branch of the Bank at Kanpur. The appellant was also the recommending authority for two loans at Harsh Nagar Branch, once again, at Kanpur. These loans were ultimately classified as Non-Performing Assets ('NPAs') and the process of granting these loans was scrutinised by the Bank when various procedural abnormalities were found, which were likely to cause a loss to the Bank of Rs. 70.32 lakh.
(3.) In pursuance of the disciplinary proceedings initiated the appellant was visited with the major penalty of removal from service which shall not be disqualification for future employment upon the appellant. The endeavour of the appellant to assail the proceedings visiting him with these adverse consequences have throughout been unsuccessful including vide impugned order dated 25.10.2017.;