- (1.) BY Court: Heard learned counsel for the parties.
(2.) THE petitioner has challenged the impugned order of punishment passed by the Disciplinary Authority dated 6.6.2000, contained at Annexure -7 in Departmental Proceeding no. D.G.M./R/Vig/14 dated 29.05.1998, the appellate order dated 3rd May, 2001, contained at Annexure -8 and the order in review communicated vide letter dated 24th July, 2002 contained at Annexure -9. When the petitioner was serving as Branch Manager, MMGS -II in the Respondents -Bank he has been served with a charge -sheet dated 29th May, 1998 by Deputy General Manager of the Respondents -Bank. Prior to that, the petitioner had been placed under suspension by order dated 30th September, 1996 issued by the General Manager, (D and PB) for certain alleged serious irregularities in sanction and conduct of advances during his period as Branch Manager at Bishrampur Branch.
(3.) THE statement of allegations annexed to the charge -sheet dated 29th May, 1998 contained 9 charges. At this stage the entire allegations contained in all the charges are not necessarily to be noticed hereunder as in the departmental inquiry which was conducted against the petitioner, the Inquiry Officer found the charges contained in allegation nos. 3, 5(a), 7 and 8 only to be proved while the charges contained in allegation nos. 1, 2a, 2b, 2c, 4 and 5b, 6 and 9 were found not to be proved.;