(1.) The petitioner joined the services of the respondent - Bank in the year 1979 and was promoted as a Cashier in the year 1991.
(2.) On 29/3/2014, a notice was issued to the petitioner seeking his explanation relating to three allegations.
(3.) The first allegation was that on 17/12/2012, the petitioner had accepted cash receipt of Rs.5,500.00 from one Sri. K.Raghavendra Reddy and he had not given the correspondent credit to the account, and though there was a signed challan dtd. 17/12/2012, the account was credited only on 18/12/2012. It was stated that a complaint was made by the customer in this regard and on 8/2/2013, the customer reiterated and confirmed his earlier complaint.