M.R. NAGARAJAN Vs. SYNDICATE BANK

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking to quash the order dated 7.11.2008 passed by the Disciplinary Authority and order dated 31.3.2009 passed by the appellate authority dismissing the petitioner from service and confirmation thereof, produced to the writ petition at Annexures-M & P respectively.

(2.) The facts of the case to be stated in brief are that the petitioner joined the service on 10.3.1979 as a clerk and thereafter he was promoted as an Officer in Junior Management Grade Scale-I on 11.8.1986 and as Manager in Middle Management Grade Scale-II on1.4.1997. While he was Branch Manager of Syndicate Bank, Kadugondanahalli Branch, the petitioner was placed under suspension on the allegation that he had misused his position as Branch Manager and had processed and sanctioned housing loans in the names of purported employees of SCT Institute of Technology without ensuring genuineness of the borrowers, their employment, salary etc., and without ensuring existence of the flats and released the subsequent instalments of housing loans. The petitioner had unduly accommodated Sri K A Subramanya, the promoter of SCT Institutes exceeding his authority and by the said acts the petitioner had exposed the Bank to the risk of financial loss.

(3.) The petitioner on receipt of the charge sheet prayed for grant of time to verify the documents, which the Bank failed to grant and thereby the petitioner only denied the charges for want of materials to give detailed defence statement to the charges.