NINGAIAH Vs. CAUVERY GRAMIN BANK MYSORE

JUDGEMENT

(1.) The petitioner was working as Manager of the NaganahalliBranch of the respondent-Bank. By an order dated 26-6-1991passed by the Chairman of the Bank in his capacity as thedisciplinary authority, he was placed under suspension, incontemplation of a domestic enquiry, into certain allegations ofmisconduct levelled against him. Sometime later in November,1991, the petitioner was served with a charge-sheet, in which alltold, 8 distinct charges were levelled against him, in regard tomatters pertaining to Hoogia Branch while another 3 chargeswere levelled in regard to his functioning as Manager ofNaganahalli (Mysore) Branch of the respondent-Bank.

(2.) The petitioner submitted his reply to the charge-sheet which was found to be unsatisfactory resulting in the initiation of an enquiry against him and the appointment of one Shri S.R.Ranganath, as an Enquiry Officer to conduct the enquiry.

(3.) The Enquiry Officer conducted an enquiry into the charges, during the course of which he recorded the statements of the witness produced on either side, and by his report, dated 17thSeptember, 1993, concluded that charges Nos. 1, 2, 5 and 7framed against the petitioner in regard to Hoogia Branch and allthe three charges pertaining to Naganahalli (Mysore) Branch,were proved.