AIROnline 2025 SC 769

Supreme Court Of India

(From : AIROnline 2022 Pat 480 and AIROnline 2018 Pat 2362)

Hon'ble Judge(s): Rajesh Bindal, Manmohan , JJ

Constitution of India , Art.226— Removal from service - Legality - Due process was followed in holding departmental inquiry - Inquiry Officer had considered evidence of five loanees that they had paid money to delinquent for coordinating sanction of their loans despite their documents being deficient - Field Officer had stated that all the accounts were irregular - Findings recorded by inquiry officer on preponderance of probabilities were proper -Reasoning adopted by single bench of High Court in setting aside order of removal that delinquent being a Class IV employee, had no role to play in sanctioning and disbursement of loan was erroneous since charge pertained to working as a conduit - In statement before disciplinary authority before imposition of punishment , delinquent had apparently admitted his guilt and had sought mercy -High Court had erred in setting aside order of removal from service. AIROnline 2018 Pat 2362-ReversedAIROnline 2022 Pat 480-Reversed(Paras 1414.114.214.315) (Para 14 14.1 14.2 14.3 15) .....