R.K.Mahajan, J. - (1.) By this writ petition, petitioner has prayed for issuance of a writ in the nature of certiorari quashing the impugned order dated 24th June. 1987 (Annexure-8 to the writ petition) and order dated 11th June, 1986 (Annexure-4 to the writ petition). By the impugned order dated 24th June, 1987, the .reviewing authority has enhanced the penalty of reduction by three stages imposed on petitioner to that of dismissal.
(2.) The petitioner at the relevant time, i.e., on 15.1.1985 was an employee of the Bank dealing with the Job of receiving cash. One C. P. Gupta came and handed over a sum of Rs. 1,000 to the petitioner for depositing the same in his account. The petitioner gave him counterfoil but deposited the said amount after a month, i.e., on 15.2.1985. The petitioner was placed under suspension on 2.11.1985 and enquiry was instituted. The petitioner pleaded guilty but claimed leniency in the quantum of punishment with the plea that the alleged misconduct was unintentional.
(3.) A perusal of memorandum (Annexure-H shows that the first charge framed against the petitioner was that instead of depositing the said amount of Rs. 1,000 in the account, he misappropriated the same. The second charge was that on 22,1.1985 when a cheque of Rs. 350 drawn by Sri Gupta was presented for payment, the petitioner made a fictitious credit entry of Rs. 1,000 in order to conceal the misappropriation.;