Patna High Court
Rajeev Kumar Dubey vs The Central Bank Of India And Ors on 10 July, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9024 of 2018
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Rajeev Kumar Dubey S/o Vibekanand Dubey, Resident of Mohalla- Shivpuri
Colony, P.S.- Ishakchak, District- Bhagalpur- 812001.
... ... Petitioner/s
Versus
1. The Central Bank Of India, Central Office, Chandramukhi, Nariman Point,
Mumbai- 400021.
2. The Chief Executive Officer/ Chairman and Managing Director, Central
Bank of India, Central Office, Chandramukhi, Nariman Point, Mumbai Pin
Code- 400021.
3. The Regional Manager-Cum- Disciplinary Authority, Central Bank of India,
Erstwhile Regional Office, Gaya (Bihar) shifted to Regional Office, Sneh
Bhawan, Bhatta Bazar Road, Purnea, Police Station- Purnea, Town &
District Purnea (Bihar).
4. The Deputy General Manager-Cum- the Appellate Authority, Central Bank
of India, Zonal Office, Mourya Lok Complex, Block-C, New Dak Bangla
Road, Patna (Bihar) 800001.
6. Sri Pramod Mishra, Inquiring Authority-cum- Senior Manager, Central Bank
of India, Fri Branch, Dehradun (Uttrakhand).
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Purushottam Kumar Jha, Advocate
For the Respondent/s : Mr. Prabhakar Jha, Advocate
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 10-07-2025
Heard learned counsel for the petitioner and learned
counsel for the Respondent-Bank.
2. The present writ petition has been filed for the
following relief/s:-
"I. For quashing of the Memorandum of
Charge as contained in letter No.
RO/DAW/2014-15/04 dated 25.04.2014
Patna High Court CWJC No.9024 of 2018 dt.10-07-2025
2/4
(Annexure-3) containing two charges against
the petitioner, which are related with Term
Loans which had actually been sanctioned by
the then Senior Branch Manager Sri D.P.
Srivastava of Fri Branch, Dehradun to (1)
Amit Kumar Sharma and (2) Ranveer
Chauhan and Bhanu Pratap Singh Chauhan
at Fri Branch, Dehradun of the Respondent
Bank on 15.01.2011 and 19.01.2011
respectively.
II. For quashing of the Enquiry Report dated
proving Charge Nos. (1) and (2) against the
petitioner, without there being any substantive
evidence and documents on record of the
Enquiry for proving the charges of pre-
sanction, processing and recommending for
the sanction of both term loans under housing
Scheme of the Bank to (1) Amit Kumar
Sharma and (2) Ranveer Chauhan and Bhanu
Pratap Singh Chauhan.
III. For quashing of the impugned order of
(Letter No. RO/DAW/2014-15/159 dated
05.02.2015) whereby consolidated major
punishment of "Reduction of Two (2) stages in
the time scale of pay for two years with
further direction that the C.S.O.E. (petitioner)
will not earn increments of pay during the
period of such reduction and on expiry of such
Patna High Court CWJC No.9024 of 2018 dt.10-07-2025
period the reduction will have the effect of
postponing the future increments of his pay"
has been inflicted against the petitioner.
IV. For quashing of the order passed by the
Appellate Authority (Respondent No.4) as
contained in Letter No.
ZO/PAT/HRD/DAD/2015-16 dated
11.06.2015, whereby the service appeal
preferred by the petitioner has been dismissed
and the order of punishment issued by the
Respondent No. 3 as contained in Letter No.
RO/DAW/2014-15/159 dated 05.02.2015 has
been upheld.
V. For grant of any other relief or reliefs to
which the petitioner may be found entitled to
in the facts and circumstances of this case."
3. Learned counsel appearing for the Respondent-
Bank raised a preliminary objection and submits that the
punishment order has been passed on 05.02.2015 (annexed as
Annexure-8) and the Appellate order has been passed on
11.06.2015 (annexed as Annexure-11) in which reduction of
two (2) stages in the time scale of pay for two years has been
imposed. Counsel submits that the punishment is minor and the
effect of punishment has ended after two years i.e. on
04.02.2017, but the present writ petition has been filed on
Patna High Court CWJC No.9024 of 2018 dt.10-07-2025
05.05.2018 i.e. after lapse of about 3 years from the date of
order of punishment.
4. Hence, this Court is not inclined to entertain this
writ petition as the petitioner has accepted the punishment and
after completion of about 3 years from the date of order of
punishment, petitioner has moved before this Hon'ble Court and
filed the present writ petition.
5. Accordingly, this writ petition is hereby dismissed.
(Dr. Anshuman, J)
Divyansh/-
AFR/NAFR
CAV DATE NA
Uploading Date 14/07/2025
Transmission Date NA
