LAWS(KAR)-2020-9-231

RAMYA M. R. Vs. ZONAL MANAGER

Decided On September 21, 2020
Ramya M. R. Appellant
V/S
ZONAL MANAGER Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of learned counsel appearing for the parties, main matter is taken up for final disposal.

(3.) In the instant petition petitioner has assailed order of suspension dated 30.5.2020 issued by the sole respondent-Bank herein on the allegations that petitioner while working as a Deputy Manager in Bank of Maharashtra, Chandapura Branch she is alleged to have created nuisance in Chandapur Branch premises, whereby customer service was hampered on account of petitioner in not performing her duties and so also she has behaved rudely with the customers and Bank officials. On 04.09.2020, Article of charges has been framed which is beyond three months from the date of suspension order dated 30.5.2020. In terms of interim order dated 17.8.2020, petitioner was taken back to duties on 16.09.2020 and she has been ousted from Chandapur Branch, Anekal Road, Bengaluru to Brigade Road, Bengaluru.