STATE BANK OF MYSORE Vs. SHIVANNA D.HULGUR

JUDGEMENT

(1.) This intra court appeal emanates from the order dtd. 8/10/2019 passed by learned Single Judge by which in a writ petition preferred by the respondent, the order of punishment as well as orders passed by the appellate authority dtd. 20/9/2007 and 8/2/2008 respectively have been quashed and the appellant has been directed to pay all the consequential service benefits to the respondent along with interest at the rate of 8% per annum. In addition, the appellant has further been directed to pay medical expenses for which respondent was permitted to furnish the medical particulars. In order to appreciate the appellant's challenge to the impugned order, relevant facts need mention, which are stated hereinafter.

(2.) The respondent (hereinafter referred to as 'the employee' for short) joined the services of the State Bank of Mysore (hereinafter referred to as 'the Bank' for short) as a clerk on 15/1/1979. The employee was promoted as Officer in Junior Management Grade Scale-I and as Manager in Middle Management Grade Scale-II in December 1991 and December 1997 respectively.

(3.) The employee worked as a Branch Manager at BTM Layout, Bangalore for three years and thereafter, as Branch Manager from 26/6/2003 till 12/6/2004 at J.P.Nagar Branch of the Bank. The employee thereafter served between a period from 16/6/2004 to 28/5/2005 as Branch Manager of Anekal Branch of the Bank. The appellant noticed some irregularities and misconduct committed by the employee while he was working as Branch Manager at J.P.Nagar Branch.