Lisa Gill, J. - (1.) Prayer in this writ petition is for quashing of order dated 20.04.2012 (Annexure P -13) whereby major penalty of compulsory retirement has been imposed upon the petitioner, period of suspension was not treated as period of service and petitioner was not held entitled to any salary/wages for the said period. Challenge is also to order dated 10.10.2012 (Annexure P -15) whereby the petitioner's appeal has been dismissed, order dated 31.12.2012 (Annexure P -18) supplied on 09.01.2013 (Annexure P -19) dismissing his review as well.
(2.) Facts of the case are that petitioner remained posted as Branch Manager in Tibbi Khurd Branch of Punjab National Bank in very February, 2006 till 17.06.2009. Charge sheet dated 23.02.2011 was served upon him with following charges: - - "Article I He did not ensure proper pre -sanction appraisal and also failed to conduct post sanction supervision/follow up in various KCC accounts and sanctioned KCC limits in contravention of the prescribed guidelines of the bank, thereby putting huge bank's funds to jeopardy, which are proving difficult to recover. Charge No. I(A) A) He sanctioned and disbursed various KCC loan accounts without verifying the genuineness of land revenue records submitted by the borrowers which were subsequently found to be fake/fabricated. xxx xxx xxx xxx Charge No. I(B) a) He facilitated to adjust five KCC amounts sanctioned by him earlier in which land revenue record were fake/fabricated by sanctioning fresh loan to the other family members/wards of the following borrower. xxx xxx xxx xxx Article II He adopted unethical practice to inflate the business figures of the branch. Charge No. II He allowed unauthorized debits during his incumbency in various KCC accounts on different dates. xxx xxx xxx Article III He concealed the facts of quick mortality cases in loan accounts. Charge No. III There are large No. of loan accounts which became quick mortality case but were not reported. xxx xxx xxx
(3.) Departmental inquiry was instituted to look into the truth of imputation of charges. As per inquiry report dated 12.03.2012 (Annexure P -10) charge No. 1(A) was held to be proved and charge No. 3 partly proved whereas charge No. 1 (B) and 2 were not proved against the petitioner.;