S.H.A. Raza, J. - (1.) Being aggrieved against an order of removal from services dated 17-1-1987 and the order dated 19-8-87 by means of which appeal preferred by the petitioner was dismissed, the petitioner invoked the jurisdiction of this Court under Article 226 of the Constitution of India.
(2.) The petitioner, who was Manager of Bhagirath Gramin Bank at Sitapur was charged that while he was posted as Branch Manager, Sahadatnagar during the period August 1985 to November, 1985 he allowed overdraft to one Anjani Kumar, a businessman, dealing with Timber at Sitapur to the tune of Rs. 84,800/- beyond his discretionary power. In this way he did not follow the standing instructions/orders of the Head Office in case of allowing overdraft in current account. He was further charged that while he was posted at Bahadurganj Branch during the period between March, 84 and April, 1985 he allowed the advances to the persons mentioned below and had obtained the purchase receipts:- 1. Mewa Lal s/o Ghunna 2. Gulam s/o Nanga 3. Munna s/o Srinand 4. Kesan s/o Buddha 5. Santoo s/o Ganga 6. Bishambhar s/o Sattideen 7. Babadeen s/o Nanhoo 8. Churai s/o Bhikhari 9. Jabbar Ali s/o Baiju 10. Ram Naresh s/o Shiv Narayan 11. Devram s/o Shiv Raj 12. Nanhoo s/o Narayan 13. Ram Asrey s/o Dwarika 14. Vidya s/o Maiku 15. Bachey Lal s/o Moti Lal 16. Garibey s/o Chheddee 17. Chandresh s/o Rameshwar 18. Jhagroo s/o Raghuraj 19. Ambica s/o Swaroop 20. Lakhan s/o Bharosey
(3.) A departmental enquiry was initiated by the disciplinary authority against B.K. Srivastava, Ex-Manager who at the time of passing of the impugned order was under suspension.;