- (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner, who was an employee of Kashi Gomti Samyut Gramin Bank was proceeded with departmentally.The departmental proceedings culminated in an order of Disciplinary Authority dated 7.9.2012 whereunder the petitioner was dismissed from service on the charges being found proved. It has further been provided that during the period of suspension, he shall not be entitled to anything over and above the subsistence allowance. Not being satisfied the petitioner filed an appeal. The appeal has been considered by the Board of Directors of the Bank and under the order dated 1.2.2013 the Board has decided to dismiss the appeal. The Appellate Authority among others has recorded that the petitioner had made fake entries in the loan ledger and had further manipulated entries by overwriting in the year thereby causing financial loss to the bank. It has been found that the petitioner had withdrawn Rs.238300/- from his own COD A/C 103 through un-posted withdrawls on as many as 25 occasions. It has, therefore, been held that acts of the petitioner were fraudulent and he had defrauded the bank.
(3.) Learned counsel for the petitioner made an attempt to challenge the fuels of facts as recorded.;