(1.) This Writ Appeal is preferred against the order dated 16th October 1981 passed by the learned Single Judge in W.P.No. 6240 of 1978 quashing the order of dismissal of the respondent. The learned Judge has reserved liberty to the appellant-Bank to pass a fresh order against the respondent after issuing a show cause notice with a copy of the enquiry officer's report.
(2.) Briefly stated, the facts of the case are as follows: The respondent was a manager in one of the branches of the appellant-Bank at the relevant point of time. The internal audit of the Bank showed some irregularities said to have been committed by the respondent. On that count he was placed under suspension with effect from May 26, 1972. On March 2, 1974 a notice was issued to him to show cause as to why disciplinary proceedings should not be taken on the alleged misconduct.
(3.) In the meanwhile, it appears, a criminal case Was instituted against the respondent and two others under the provisions of the prevention of Corruption Act, before the Special Judge, Bangalore, on the specific charge that the respondent has misappropriated a sum of Rs. 1,500/- out of the funds of the Bank. The special Judge by his order dated November 30, 1974 acquitted the respondent of that charge. However, the departmental enquiry proceeded against him by framing as many as thirteen charges.