- (1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Siddharth Khare, Advocate on behalf of the petitioner, Sri Sanjiv Singh, learned counsel for the respondent-Bank and learned Assistant Solicitor General of India for Union of India.
(2.) Petitioner, before this Court was appointed as Senior Branch Manager, Vrindavan Branch, Syndicate Bank, Mathura in the year 2007. In respect of his working at Vrindavan Branch between 21st May, 2007 to 8th November, 2008, he was found to be involved in various misconducts. Accordingly, he was served with a charge memo dated 24th July, 2009, which contained as many as 10 charges.
(3.) First three charges were in respect of the complaints of residents of village Nagla Chamaran. It was alleged that the petitioner had colluded with the tractor dealer, Krishna Murari alias Kaniah and with the help of Bank's Field Officer, he had cheated them. A first information report in respect of such transactions was also lodged. The details of the borrowers and amount sanctioned under different schemes, Synd Jaikisan Scheme, Tractor Loans, and other secured loans, were specifically stated in the charge memo.;