- (1.) The instant appeal is at the instance of the writ petitioner, against the order passed by a learned Single Judge refusing to set aside the punishment imposed upon him by the respondent no. 1 bank (hereinafter described as "the bank").
(2.) At the relevant point of time the appellant was an officer of the Fatepur Branch(hereinafter referred to as "the said branch") of the bank. The charges levelled against the appellant were that in spite of being cautioned, by various circulars and guidelines, about fraud committed by an organised gang using fake C.A. Advices of the bank, the appellant; acted negligently, in violation of the circulars and guidelines of the bank and responded fake C.A. Advices of a constituent resulting in the bank suffering financial loss for a substantial amount. In the investigation report and charge-sheet reference was made to the specific circulars and guidelines issued by the Head Office of the bank, particularly one dated March 25, 2011 about the duties of the officers of bank to ensure that no payment was made to any constituent on the basis of such fake C.A. Advices.
(3.) After receipt the charge-sheet dated November 13, 2011, the appellant replied to the same on December 10, 2011.;