Sunil Ambwani, J. - (1.) The petitioner Satya Narain Misra has challenged the order dated 9.3.1993 by which the Managing Director of the U. P. Rajya Sahkari krishi Evam Gramya Vlkas Bank Ltd.. Lucknow, has reverted the petitioner from the post of Officiating Internal Auditor to his original post of Accountant in the minimum of pay-scale and to recover half of the losses which have been caused to the bank if the loan is not recovered. The order is said to have been passed after approval of the U. P. Co-operative Society Institution Service Board vide its letter dated 21.8.1993.
(2.) 1 have heard Sri H.N. Tripathi for the petitioner and Sri J. N. Tiwari for the respondents.
(3.) The facts to this case are that the petitioner was appointed on the post of Junior Assistant/Assistant Accountant by the Committee of Management of U. P. Rajya Sahkari Krishi Gramya Vlkas Bank Ltd., Lucknow. It is alleged that in the year 1973, the petitioner was promoted on the post of Field Officer. He was transferred as Incharge Internal Auditor/Branch Manager on 19.9.1986 and was posted at Haldwani. He was thereafter transferred to different places on the post of Branch Manager and In the year. 1990. he was posted at Allahabad and worked upto 1992. Thereafter he was again transferred as Internal Auditor/Branch Manager and was posted at Dehradun. A charge-sheet was given to the petitioner on 18.2.1992 by the Inquiry Officer without any supporting document. The petitioner requested for supply of relevant documents which were not given to him. He submitted a reply on 2.3.1992 with the help of some documents which were in his custody. On 8.5.1992, a show cause notice was given to the petitioner to which also he submitted a reply. On 9.3.1993, Impugned order was passed by the Managing Director reverting the petitioner in the minimum of pay-scale of his original posting with the direction to recover 50% of such losses which may not be recovered.;