B. NARAYANA RAO Vs. CANARA BANK

JUDGEMENT

(1.) This intra court appeal has been filed against order dtd. 17/7/2014 passed by Learned Single Judge by which writ petition preferred by the appellant has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellant was appointed as a clerk on 22/5/1972 in Syndicate Bank. The appellant was promoted to the post of Senior Manager in Grade Scale V in the year 2006. The appellant at the relevant time was posted in the bank at Kolkata. However, the appellant was placed under suspension on 20/3/2009 in contemplation of initiation of disciplinary proceeding.

(3.) A charge sheet dtd. 5/4/2010 was served on the appellant, which contained three charges. In all the three charges, it was stated that the appellant by his action of grant of loan has exposed the bank to the risk of loss to that extent. The enquiry officer submitted a report on 30/9/2010 and found the charges to be proved. The appellant submitted a response to the enquiry report on 29/11/2010.