- (1.) Petitioner while working as Manager of Mishrol Branch of Hazaribagh Kshetriya Gramin Bank, was served with memorandum of charges dated 18.08.1992 (Annexure 1 to the writ petition), calling the explanation from the petitioner on 18 different charges mentioned therein. Petitioner had submitted his explanation/reply to the memorandum of charges on 10.09.1992 (Annexure 2). Having considered the explanation/reply to the memorandum of charges, Respondent No. 2, vide order dated 15.12.1992 was pleased to appoint Shri A.N. Prasad as enquiry officer to hold the enquiry against the petitioner Branch Manager.
(2.) Enquiry Officer has submitted his enquiry report dated 10.05.1994, to the Respondent No.2 Chairman of the Bank. Enquiry Officer clearly observes that charge Nos. 1, 3, 5, 6, 7, 8, 9, 11 and 12 are not at all proved, however, charge Nos. 13 and 14 seem to be partially proved. Against charge No. 4, Enquiry Officer holds that petitioner did not identify the impostor as borrower/saving bank account holder, however, has identified correct borrower/saving bank account holder, but, is negligent for not attesting the photograph then and there.
(3.) Thereafter, Respondent No. 2 has issued second memorandum of charges dated 27.06.1994, to the petitioner along with the enquiry report mentioning therein that he does not agree with the enquiry officer that charge Nos. 1, 3, 5, 6, 7, 8, 9, 11 and 12 are not proved. Respondent No. 2 has opined that all the charges are proved against the petitioner and asked the2 petitioner to submit his explanation/reply to the second memorandum of charges dated 27.06.1994. Petitioner has submitted his explanation to the second memorandum of charges dated 23.08.1994.;