VINOD G KOHALE Vs. ALLAHABAD BANK
LAWS(JHAR)-2010-4-115
HIGH COURT OF JHARKHAND
Decided on April 15,2010

VINOD G. KOHALE Appellant
VERSUS
ALLAHABAD BANK Respondents

JUDGEMENT

- (1.) The petitioner was posted as an Electronic Data Processing Officer in the Dhanbad Branch of Allahabad Bank. He was served with a notice to show-cause as contained in Annexure-1 dated 30.01.2003 which is quoted hereinbelow: On date, during the posting of cheque returned through clearing, it was found that an entry of Rs. 3,188/- (Rupees three thousand one hundred eighty eight) only in G.L. Head (H.O. Clearing relating to C.B.C. No. 961 dated 17.01.2003 of Mohnajpur Branch) is credited in Saving Bank Account No. 8462 in the name of Manoj Kumar Singh with Rs. 63,188/- (Rupees Sixty Three Thousand One Hundred Eighty Eight) only. The matter was brought to you by the officials of the Branch for clarification in your Server Room and you corrected the entry without satisfying the said query as to how the error occurred and how you corrected the same. Soon after when we tried to find out the relativeness of the said error, surprisingly, it is noted that the details of the aforesaid S.B. Account is not available in the computer. In course of search, it was found that a sum of Rs. 50,000/- (Rupees Fifty Thousand) only has been withdrawn on 29.01.2003 vide Cheque No. 765597 dated 25.01.2003 signed by the A/C holder.
(2.) The petitioner submitted his reply but the same was not found to be satisfactory and accordingly, the petitioner was put under suspension and, thereafter, by issue of Annexure-4 dated 18.06.2003, he was asked to submit his reply to the allegations made therein to the show-cause notice.
(3.) The petitioner filed reply but the same again was not found satisfactory and then, a departmental proceeding was initiated against him for the charges as contained in Annexure-6 to this writ petition. The charges stated in Annexure-6, are quoted hereinbelow: While working and functioning as EDP Officer at the Bank's Dhanbad Main Branch from 12.01.2000 to 01.02.2003, Shri V.G. Kohale committed several acts of omission and commission. Accordingly, Show Cause notice was isued to him vide Letter No. ROR/VIG/203/2003 dated 18.06.2003 Shri V.G. Kohale submitted his reply of the Show Cause notice vide his letter dated 04.07.2003. The undersigned is not satisfied with the reply submitted by Shri V.G. Kohale and proposes to hold a departmental enquiry against Shri V.G. Kohale, Ex-EDP Officer, Dhanbad, Main Branch under Regulation 6 of Allahabad Bank Officer, Employees' (Discipline & Appeal) Regulation, 1976. The instance of imputation of misconduct in respect of which the Enquiry is proposed to held is set out in the enclosed statement of Article of Charges (Annexure-1). A statement of imputation of misconduct in support of the Article of Charges is also enclosed (Annexure-II). A list of documents by which and a list of witness(es) by whom the Article of Charges framed against Shri V.G. Kohale are proposed to substantiated are also enclosed as Annexure-III & IV respectively.;


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