THARIAN CHACKO Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioner challenging the order dtd. 28/2/2013 passed by the learned Single Judge of this Court in W.P.No.4924/2009.

(2.) Heard the learned Counsel for the parties.

(3.) Brief facts of the case as revealed from the records which would be necessary for the purpose of disposal of this appeal are, the appellant had joined the services of the respondent-Bank as Officer Grade-II in 1978 and he was later promoted to Middle Management Grade Scale-III in November 1988. When he was working as the Branch Manager at Trivandrum, he was deputed to Andhra Bank Financial Services Limited (hereinafter referred to as 'ABFSL') which is wholly a subsidiary of respondent no.1-Bank as its Senior Vice- President. While he was working in ABFSL, a criminal case was registered against M/s. Fairgrowth Financial Services Limited. The appellant was examined in the said case as a witness. Since he allegedly refused to give a statement against the Officers of the Bank as requested by the Central Bureau of Investigation (CBI) which was investigating the case, a false criminal case was allegedly registered against him and the CBI took the appellant into custody on 1/12/1992.