R SHAMANNA Vs. STATE BANK OF MYSORE

JUDGEMENT

(1.) The petitioner, a former officer of the State Bank of Mysore, has presented this Writ Petition praying for quashing the order made by the management of the Bank dismissing him from service.

(2.) Briefly, the facts as stated in the petition are as follows :

(3.) Sri H.R.Venkataramanaiah, learned counsel appearing for the petitioner, submitted that the impugned order had been made in violation of the principles of natural justice and the rules governing the disciplinary proceedings and, therefore, liable to be quashed. He urged the following grounds in support of his submission :