G M S PRABHU Vs. CANARA BANK

JUDGEMENT

(1.) AN Officer of the respondent-Canara Bank is before this Court aggrieved by the orders framed by the Disciplinary Authority imposing certain punishments as provided in the Regulations of the Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976.

(2.) IN order to appreciate the nature of controversy between the parties, it is necessary to note a few background facts.

(3.) PETITIONER was working in the respondent-Bank in the Junior Management Grade Scale I. While posted as Officer at its Chitradurga Branch, he was served with a charge memo dated June 2, 1990, containing charges of misconduct as an Officer at Consumer Banking Division, Head office, Bangalore, during the period May 23, 1988 to December 3, 1989. The allegations in the charge are as under: