SYNDICATE BANK Vs. R. BALI REDDY

JUDGEMENT

(1.) Aggrieved by the order dated 30.12.2010, passed by the learned Single Judge in W.P No.18586/2002, allowing the writ petition and quashing the impugned orders, the respondent-bank therein has filed the present appeal.

(2.) The writ petitioner joined the service of the bank on 04.02.1985 in the cadre Junior Management Grade Scale-I. While he was working as an Assistant Manager at Cudappa Branch, a show-cause notice was issued to him on allegations of misconduct. He submitted his reply denying the same. A charge-sheet was issued. He replied to the same. An Inquiry Officer was appointed to conduct an enquiry. The Inquiry Officer submitted a report holding him guilty of the charges. A second show-cause notice was issued.

(3.) The writ petitioner replied to the same, which was not accepted and he was imposed with a penalty of dismissal from service. Aggrieved by the same, he filed an appeal which was dismissed.