- (1.) This is a writ petition by the petitioner seeking quashing of the order dated 15.6.1999 whereby penalty of reduction in two stages in the scale of pay has been passed, the appellate order dated 17.5.200 rejecting the departmental appeal and the order 6.7.1999 whereby it was decided to make recovery from the petitioner at the rate of Rs.2000/- per month from his salary.
(2.) Heard Shri Sandeep Shukla holding brief of Shri Anil Kumar Bajpai, learned counsel for the peitioner and Shri Ashok Kumar Lal, learned counsel for the respondents no. 1, 2 and 3.
(3.) Briefly stated the facts of the case are that a charge sheet was issued to the petitioner alleging that he has committed acts which are prejudicial to the interest of the Bank and causing serious loss to the Bank due to his gross negligence and that his act amounts to breach of trust reposed in him by the Bank. The incident which relates to the issuing of the charge sheet is that on 26.7.1997 when the petitioner was working as Head Cashier in the main Branch of the Bank at Allahabad, a sum of Rs. 2,00,000/- was stolen from the premises of the respondent Bank. It is stated that the insurance company investigated the matter and settled an amount of Rs.1,50,000/- with the Bank. An enquiry officer was appointed and enquiry was held into the matter. The petitioner appeared in the enquiry personally as well as through his defence representative.;