M GOPALAKRISHNAN Vs. CANARA BANK

JUDGEMENT

(1.) SOME people pay a heavy price for iheir honesty, integrity and devotion to duty. This case is one such example. After receiving appreciation letters from ail quarters through out his service, petitioner is now made to go out of service with a black mark attached to his honesty and integrity. This is unfortunate, but this seems to be the order of the day.

(2.) FACTS in extenso requires to be noticed to appreciate the contention canvassed by learned Counsel for petitioner. Therefore, they are elaborately stated. Petitioner joined the services of the respondent - Canara Bank ('the Bank' for short) as a Peon on daily wages In the year 1959 and his services came to be regularised with effect from 30. 4. 1960. While working as a Sub-Staff, he passed Matriculation and thereafter on the basis of the departmental test and interview he was promoted as a Clerk in the year 1964. After successive promotion, he was promoted to Middle Management Grade Scale IN with effect from 17. 03. 1989. During his service, he was worked at various branches of the Bank. During the period 1982-84 he worked at Aravenu Branch of the Bank. The Superior Officers of the Bank, while appreciating his hardwork, dedication and devotion to duty honesty and integrity, have issued several letters of appreciation. Some of them are found as enclosures to the Writ Petition.

(3.) THE service conditions of the petitioner is governed by the provisions of the Canara Bank Officer Employees (Conduct)Regulations and Canara Bank Officer Employees (Discipline and appeal) Regulations, 1976.