- (1.) Having been appointed as a Clerk on ''7.11.1973 at Punjab National Bank, Agra, the petitioner was promoted as Officer Scale 1 at Ahmedabad on 7.4.1980. With effect from 15.1.2001, the petitioner was promoted as Manager and joined as such at Ghariyala Branch, District Tarn Taran (Amritsar). On,17.11.2004, the petitioner was placed under suspension. Charge sheet, Annexure P-l, was served upon him on 30.8.2005. This relates to his working as Manager at Ghariyala, District Tarn Taran (Amritsar). The enquiry was held and Enquiry Officer submitted his report on 27.11.2006. On the basis of the finding of Enquiry Officer, the petitioner was removed from service on 18.10.2007, with stipulation that it was not to be treated as a disqualification for future employment. The appeal filed by the petitioner was dismissed on 11.2.2008. He also filed a review petition before the Executive Director-cum-Re-viewing Authority, which was also dismissed on 30.5.2008. The petitioner has now filed this writ petition to impugn the punishment.
(2.) While arguing before this Court, the petitioner restricted his prayer only qua the quantum of punishment, as can be seen from the order dated 26.2.2009, which is as follows: Learned counsel states that the petition is not pressed as against the charges, enquiry report, order passed by the Appellate Authority or order passed on Review Application filed by the petitioner. Learned counsel, however, states that because it stands established that no loss has been caused to the Bank on account of the conduct of the petitioner, the penalty imposed i.e. of removal, is harsh. Under the circumstances, learned counsel on behalf of the petitioner prays for milder punishment. Notice of motion only on the issue of penalty, for 18.5.2008.
(3.) The petitioner accordingly has been heard only on the quantum of sentence.;