V ESHWARAN Vs. KARNATAKA RAJYA KAIGARIKA

JUDGEMENT

(1.) THE petitioner in this writ petition has challenged order dt. 29-2-2008 passed by the Karnataka Appellate Tribunal (for short "tribunal") in Revision Petition No. 51/2007 (Annexure-T) reversing the order of the Joint Registrar of Co-operative Societies dated 13-2-2007 (Annexure-S) and Enquiry report dated 12-5-2006 submitted by the Enquiry Officer as per Annexure-L.

(2.) THE petitioner is an employee of respondent-bank which is a registered co-operative bank under Karnataka Co-operative Societies Act, and was appointed as Second Divu sion clerk on 4-5-1970 and promoted as First division Clerk on 22-5-1976.

(3.) ACCORDING to petitioner, while he was working as In-Charge Superintendent of Accounts and Finance Section at Head Office, a show cause notice dated 16-4-2005 was issued to him and the Manager, Accountant and clerk of the Mangalore Branch as per Annexure-F, which was replied by the petitioner vide annexure-G. Thereafter, respondent bank had issued charge-sheet against the petitioner by keeping him under suspension for a period of three months and then reinstated him subject to the result of the enquiry. The petitioner has also replied to the charge-sheet as per Annexure-J. Subsequently, the respondent appointed one Sri. C. S. Bhadrinath, Retired Additional registrar of Co-operative Societies as Enquiry officer to conduct a domestic enquiry against the petitioner as per Annexure-K, who then held an enquiry against the petitioner and submitted his Enquiry Report as per Annexure-L. On receipt of the second show-cause notice by the petitioner from the respondent bank, after receipt of the Enquiry Report, the petitioner replied to the same vice Annexures-M and N.