- (1.) HEARD Shri H.R. Misra, Senior Advocate assisted by Shri K.M. Misra for the petitioner. Sri K.N. Misra appears for respondent-bank.
(2.) SHRI Vishwa Bharti Arya, the petitioner was appointed as District Manager/Senior Manager by direct recruitment in U.P. Sahkari Gram Vikas Bank Ltd. on 11.4.1994. He was promoted as Asstt. General Manager/Regional Manager on 3.3.2000. In the relevant period between 16.4.1996 to 1.7.1998 he was posted as Senior Manager at Branch and District Pilibhit. The departmental proceedings were initiated against the petitioner on 23.1.1999 by serving upon him a charge-sheet in respect of irregularities in dis­bursement of loans during his tenure of posting at Pilibhit. In the enquiry report dated 23.1.1999 he was found guilty of only one out of 15 charges and partially guilty of two charges. He was punished with withholding two annual increments with cumulative effect by order dated 29.1.2000. The petitioner preferred an ap­peal before the Appellate Authority, U.P. Cooperative Institutional Service Board. The appeal was allowed on 5.7.2000 and the punishment order was quashed.
(3.) AFTER seven years once again the departmental proceedings were initiated against the petitioner for disbursing loans during his tenure at Pilibhit. He was placed under suspension on 2.8.2005. In Writ Petition No. 1390 (S/B) of 2005 the Lucknow Bench of the High Court disposed of the writ petition on 22.8.2005 directing the disciplinary enquiry to be completed within stipulated time, failing which the suspension order shall stand revoked.;