GOPAL PRASAD Vs. CANARA BANK

JUDGEMENT

(1.) That the petitioner has field the present writ petition under Article 226 of the Constitution of India for issuing a writ of mandamus thereby quashing the impugned orders dated 26.12.2005 passed by the appellate authority, order dated 5.3.2005 passed by the disciplinary authority and the Inquiry report dated 11.9.2004.

(2.) Petitioner joined Canara Bank as a clerk on 13-10-1973 and subsequently promoted to senior manager on 20-04-1998. On 02-06-2001 petitioner was shifted to and so joined Pahar Ganj branch of the respondent bank.

(3.) On the basis of complaints of certain customers regarding undue favour to some customers of bank in violation to bank?s rules and procedures, a FIR dated 30-06-2003 bearing no. 8(E)2003-EOW-1/DLI u/s 420/467/468/471/120-B IPC r/w 13(2) and 13(1)(d) of Prevention of Corruption Act, 1988 was registered against the petitioner.