- (1.) We have heard Shri Samir Sharma for the petitioner. Shri Vipin Sinha appears for the respondent-bank. This writ petition is directed against the orders dated 5.8.2000 passed by the General Manager (D & PB), as the Appointing Authority of the petitioner imposing penalty of dismissal against him after a departmental enquiry, and the appellate order dated 19.3.2001 passed by the Chief General Manager, State Bank of India, as the Appellate Authority rejecting the appeal.
(2.) The petitioner joined State Bank of India as clerk-cum-typist in the year 1973. He was promoted in the JMGS-I in the year [1981]1 and in the MMGS-II in the year [1996]2. Prior to his promotion in [MSGS-III]3 he was posted as Manager at Indian Oil Corporation Branch of the bank at Panki, Kanpur Nagar. where he was directed by the Asstt. General Manager-I, Zonal Office, State Bank of India, Kanpur to finance the borrowers under the Personal Segment Scheme (Big Buy), of consumer goods, repayable from their salaries received from the company.
(3.) The petitioner sanctioned various loans under the scheme to the permanent employees of M/s Duncons Industries Ltd., Panki, Kanpur Nagar. In order to safeguard the bank's interests, permanent check off facility towards repayment of the loans, was provided for deducting installments at source from the monthly salary as was agreed between the parties and affirmed by the employer of the borrowers. The accounts were duly inspected/verified by the verification auditors in February 1996 and were found in order in the audit report dated 13.2.1996.;