SANJAY KUMAR DWIVEDI,J - (1.) Heard Mr. Saurav Shekhar, counsel appearing for the petitioner and Mr. Sachin Kumar, for the respondent Life Insurance Corporation of India.
(2.) Petitioner has preferred this writ petition for quashing of the order of punishment dated 31.1.2013 and appellate order dated 17.9.2013.
(3.) Petitioner joined the services of respondents on 02.03.1992 as Assistant and was promoted to the post of H.G.A. and subsequently transferred to the Branch situated at Sindri on 28.10.2010. While petitioner was posted as H.G.A., a memorandum of charge was served upon the petitioner on 12.10.2011 alleging gross irregularities, which are as under: ' (i) The CSE, while working as HGA (Sales), Dhanbad Branch 2, used password of Shri S.Y. Bhatt, the ABM (S), and Sri. K.K. Das also the then ABM(S) for entering and validating wrong Commission payments through Add Pay Menu of FEAP; (ii) He was instrumental in making commission payment to the tune of Rs. 15,99,416/- without any supporting paper to 11 agents; (iii) He used to approach the agents to whom these wrongful payments were made, to give amount to him for refunding the excess payments made to LIC. But he neither deposited the amount nor gave any receipt and thus, kept the amount with him for his personal gain. These amounts were refunded on a later date; (iv) He had declared income from salary as sole source of income and his wife had declared that husband's income was her sole source of income when he was asked to furnish details of all bank accounts owned and operated by him or his wife individually or jointly. But he vide his letter dated 20.12.2010 did not disclose the bank account maintained by his wife which shows transactions much beyond his declared source of income. That undisclosed bank account showed heavy withdrawal on the date on which most of the amounts were refunded to LIC.' ;