MANAGER RESERVE BANK OF INDIA Vs. S MANI

JUDGEMENT

(1.) THE Reserve Bank of India has preferred these writ appeals against the order of the learned single Judge Manager, Reserve Bank of India, Bangalore v S. Mani and Others, 2000 (2)Kar. L. J. Sh. N. 36.

(2.) THE respondents were all employees of bank working as Ticca Mazdoor in the Bank from some time in the year 1980. They did not according to the Bank turn up for work after 1983.

(3.) IT is common ground that the Bank lodged a criminal complaint against the respondents under Sections 471 and 420 of the ipc for producing alleged forged School transfer Certificates. Two criminal cases were registered as Criminal Case Nos. 5517 and 5518 of 1984. The case after a prolonged trial ended in an acquittal at the hands of the additional Chief Metropolitan Magistrate, bangalore by its judgment dated September 24, 1987. After the acquittal the respondents sought to resume work as Ticca Mazdoor. They were denied employment.