R BALI REDDY Vs. SYNDICATE BANK

JUDGEMENT

(1.) The Petitioner, "an Officer employee" of the Respondent - "bank", having been dismissed from service and the appeal filed their-against having also been dismissed, has filed this writ petition.

(2.) The brief facts and circumstances giving rise to this case are that, the Petitioner joined service of the bank in the cadre of JMGS-I on 04.02.1985. When he was working as an Assistant Manager at the Cuddapah branch, a show cause notice dated 28.11.2000, based on the reports submitted in respect of SKC accounts was issued.

(3.) The Respondent has filed statement of objections to the writ petition.