(1.) THE petitioner has called question the order dated 19. 9. 1998 dismissing him from service and the order dated 11. 6. 1999 passed by the Appellate Authority confirming the order of dismissal.
(2.) IN the year 1971, the petitioner was appointed as a Clerk in the established of the respondent-Bank. From time to time the petitioner was promoted and in the year 1993, he was promoted to Middle Management Grade Scale III, Between 1989 and 1993 the petitioner was working as Manager at West of Chord Road Branch, Bangalore. In the year 1994 the respondent-Bank appointed an Investigating Officer to investigate the irregularities committed by the petitioner and others between 1989 to 1992 at West of Chord Road Branch. The Investigating Officer submitted his report on 2. 8. 1994 to the Disciplinary Authority. The Disciplinary Authority issued a show cause notice on 24. 12. 1994 to the petitioner. On 18. 8. 1995 the petitioner submitted his reply. The Disciplinary Authority, not being satisfied with the reply submitted by the petitioner, issued a charge sheet on 24. 4. 1997. The charges levelled against the petitioner in brief reads as under:
(3.) IN the matter of credit facilities sanctioned to M/s. Unity Laminators and M/s. Unity Engineering Industries and his failure to effectively follow-up and monitor the overdue bills while he was working as Senior Branch Manager of West of Chord Road Branch, Bangalore. "