KAVERI KALPATHARU GRAMEENA BANK Vs. S. SRINIVASA

JUDGEMENT

(1.) AGGRIEVED by the order dated 16.03.2011, passed by the learned Single Judge in W.P. Nos. 2930/2003, allowing the writ petition and modifying the punishment by withholding three increments without cumulative effect and to reinstate with 30% of the backwages without interest and continuity of service, the respondent No. 1 therein has filed the present appeal.

(2.) THE case of the writ petitioner is that he joined the services of the bank in the year 1980, as a Branch Manager and has served them well without any blemish for the next 1 1/2 decades. In the year 1993, when he was working at Nittur branch as its Manager, disciplinary proceedings were initiated against him for acts committed while he was a Manager in Kyatanahalli branch. That he had acted in disregard to the interest of the bank and in violation of the norms in sanctioning loans. That he has misused and abused his official position, etc. He replied to the same. He was kept under suspension.

(3.) THE Enquiring Officer did not do so. Yet another writ petition was filed in W.P. No. 6704/2004 questioning the order of suspension. The petition was disposed off directing the bank to complete the enquiry within a time frame, etc. The Enquiring Officer thereafter held the charges proved. A second show -cause notice was issued. Thereafter, he was dismissed from service. He filed an appeal, which was also rejected. Hence, he filed W.P. No. 14727/1996, questioning the same. The writ petition was allowed and the impugned order was set -aside and the matter was remanded with a liberty to the bank to conduct a fresh enquiry.