Sambuddha Chakrabarti, J. - (1.) The petitioner who is the manager of the respondent no. 1 bank was served with a charge-sheet, dated February 20, 2016 containing certain allegations against him while he was working as the branch incumbent from January 11, 2010 to June 9, 2013 in Delhi. The two charges against him ware failure to exercise due diligence in ten vehicle loan accounts and unauthorized sanction of credit facility to a customer without taking cognizance of the report of the Credit Information Bureau India Limited.
(2.) After a preliminary hearing a regular hearing was held on April 12, 2016. He alleges that the bank authorities went against their own rules in denying to him the assistance of any other office employee. The petitioner made a representation to the Inquiring Authority on May 9, 2016 that during the enquiry proceeding the management had failed to specify the steps and the documents required to constitute due diligence. The Inquiring Authority by a report, dated June 28, 2016 held the petitioner guilty of the charges.
(3.) The petitioner refuted the findings of the Inquiring Authority and requested the disciplinary authority to set aside the findings. The disciplinary authority by its order, dated August 31, 2016 held him guilty of the charges and imposed the major penalty of reduction to lower grade upon the petitioner. Thereafter, the petitioner filed an unsuccessful appeal. This was followed by a review petition before the respondent no. 4 challenging the order of the appellate authority. The review petition too was rejected on June 28, 2017.;