UNION BANK OF INDIA Vs. D.C. CHATURVEDI

JUDGEMENT

(1.) This pronouncement has been done through hybrid conferencing.

(2.) The Respondent herein- Mr. D.C. Chaturvedi, was an employee of the Petitioner Bank-Union Bank of India (hereinafter "Bank "). A charge sheet was issued against him on 7/11/1994, alleging that loans were issued by him accommodating certain parties which caused losses to the Bank. A show cause notice was issued and, thereafter, an Inquiry Officer was appointed. The report of the Inquiry Officer held the Respondent/Employee (hereinafter "Employee No.1 ") guilty of the charges levelled against him. Accordingly, the Disciplinary Authority of the Bank vide order dtd. 21/8/1998 imposed the penalty of dismissal on Employee No.1. The relevant extract of the dismissal order passed by the Disciplinary Authority is set out hereinbelow:

(3.) In the appeal filed against the order of the Disciplinary Authority, the Appellate Authority of the Bank went through the entire record, examined the charges and upheld the penalty imposed. The operative portion of the Appellate Authority 's order dtd. 30/12/1999 is set out below: