- (1.) Heard Mr. Anuj Kudesia, learned counsel for the petitioner as well as Mr. N.K. Seth, learned Senior Counsel assisted by Mr. Subhash Goswami, learned Counsel for the respondents.
(2.) The petitioner has challenged the penalty order dated March 18, 2014 whereby he was awarded a major penalty of removal from service which shall not be a disqualification for future employment in terms of Rule 4(2)(i) of the IDBI Ltd. Officers (Discipline and Appeal) Rules, 2006 as also the appellate order dated 14 November 2014 whereby the penalty imposed upon the petitioner has been confirmed.
(3.) The orders impugned have been challenged interalia on the ground that the punishment awarded to the petitioner is disproportionate to the charges levelled against him. There was no loss of public money or Bank money or any irregularity or serious misconduct caused on part of the petitioner.;