VAMANA ACHARYA A Vs. SYNDICATE BANK HEAD OFFICE

JUDGEMENT

(1.) THE petitioner herein, a retired Officer of the respondent-Bank in filing the instant writ petition he has challenged the charge-sheet bearing No. 3/pd:ird:da. 3/psn/98, dated september 19, 1998, copy at Annexure-D to writ petition, inasmuch as he prayed that the same be quashed.

(2.) THE petitioner herein is represented by sri C. Shashikantha, whereas the respondent-Bank is represented by Sri tukaram S. Pai.

(3.) IT is the case of the petitioner that he had joined the services of the respondent-Bank as long back as in the year 1957 as a Clerk and he was promoted to the cadre of an Officer in the year 1962. That he was further promoted as Manager and thereafter, as Senior Manager and finally he was promoted as a Divisional manager (Scale-IV) in the year 1990 and thus at the point of his retirement from service of the respondent-Bank on January 31, 1995 on attaining the age of superannuation, he was working as a Chief Manager in Chandni Chowk branch at New Delhi of the respondent-Bank. That he had unblemished service career in the respondent-Bank all through and the respondent-Bank had also accredited him with certificate of good performance, evidenced by letter dated September 5, 1973 issued by the respondent-Bank, copy at Annexure-A to writ petition. It was also his case that during his career as an Officer of the respondent-Bank, he was also the Office-bearer of the Syndicate bank Officers' Organisation which was a trade union of the Officers registered under the indian Trade Unions Act and affiliated to bharatiya Mazdoor Sangh. That there was some union rivalry and because of that, to discredit him, the respondent-Bank had subjected him to harassment even after his retirement.