B. SOMANNA SHETTY Vs. PRAGATHI GRAMIN BANK

JUDGEMENT

(1.) The petitioner is before this Court seeking for a certiorari to quash the order dated 16.09.2019 bearing No.HO PW IR 9-1259 2009-10 passed by the respondent.

(2.) The petitioner contends that the petitioner was working as a Manager at Muslapur Branch of the respondent Bank and he was away from the Branch on official work on 26.06.1998, where one Sri. T.Somasundar, clerk working at the branch sanctioned and disbursed a loan of Rs.17,300/- on the security of a kamadenu deposit receipt in the name of one Sri. Komarappa.

(3.) The petitioner contends that the Branch concerned was a one plus one Branch in the sense it was manned by a manager and a clerk. When the manager was not present at the Bank, the clerk would discharge the duties of the manager and take the signature of the manager on the documents on his return and when the clerk was not available at the Branch, the manager has to discharge the clerical activities.