Sambuddha Chakrabarti, J. - (1.) The petitioner while was working as a Senior Manager of the Union Bank of India (the bank, for short) i.e., the respondent no. 1, was served with a show-cause notice in November 1994 alleging certain acts and omissions on his part primarily with regard to sanction of loans. The petitioner gave his reply justifying his actions.
(2.) The respondent Bank issued a charge-sheet and a departmental enquiry was initiated by the disciplinary authority i.e., the respondent no. 3. The enquiry officer after completion of the enquiry proceedings submitted a report, inter alia, holding that the charges leveled against the petitioner in respect of procedural lapses and irregularities had stood proved. The petitioner assailed the report based on no evidence and the petitioner was no way guilty of the alleged charges.
(3.) The disciplinary authority i.e., the respondent no. 3 disagreed with the findings of the enquiry authority in respect of certain minor allegations. The petitioner has alleged that he was totally silent about any loss or prejudice suffered by the bank on the alleged procedural lapses. However, he had given the petitioner an opportunity to make a submission in respect of the findings of the departmental authority; the petitioner submitted his written submission.;