SIDDHART,J. - (1.) Heard Shri S.P. Pandey, learned counsel for the petitioner and Shri Vivek Ratan, learned counsel appearing on behalf of respondents.
(2.) The brief facts of the case are that petitioner while working as accountant in Madhubani Branch, Behraich of the Union Bank of India was charge sheeted on 3.10.2008 with the charges that he renewed the F.D.R. certificate of account holders but did not credited the amount in their account. He posted fictitious credit entries in the accounts and did false balancing of secured loan amount in the absence of security. Further fraud of Rs. 1,04,000/- was committed by the petitioner for his personal gains by misusing his official position.
(3.) He was charged of:- 1. Failure to discharge his duties with utmost honesty and integrity. 2. Failure to discharge his duties with utmost devotion and diligence. 3. Acting otherwise in his best judgement in performance of his official duties. 4. Failure to take all possible steps to ensure and protect the interest of the bank.;