DHAMA PHULCHAND Vs. DEPUTY GENERAL MANAGER CANARA BANK

JUDGEMENT

(1.) THE petitioner who has been dismissed from service on being found guilty of the various charges levelled against him has filed this petition challenging the validity and correctness of the order of dismissal.

(2.) THE brief facts of the case are: the petitioner was appointed as probationary clerk on May 21, 1979 and was confirmed in the said cadre on December 4, 1979. He was promoted as Jr. Management officer (Gr. I) with effect from March 1, 1989. On August 28, 1989 a charge-sheet was issued to the petitioner alleging violation of regulation 3 (1) read with Regulation 24 of canara Bank Officer Employees' (Conduct)Regulations 1967 which is punishable under canara Bank Officer Employees' (Discipline and appeal) Regulations, 1976. An inquiry was held and the inquiry authority submitted a report as per Annexure-B dated December 18, 1990. On February 27, 1991 the Deputy general Manager, Bangalore Circle Office, bangalore who is the disciplinary authority agreed with the findings of the inquiry authority and imposed the punishment of dismissal which shall ordinarily be a disqualification for future employment. The appellant went in appeal to the appellate authority who by his order dated december 17, 1991 dismissed the appeal upholding the order of dismissal. Hence, the petitioner has filed the present Writ Petition.

(3.) I have heard the learned Counsel on both sides.