K S KARDAM Vs. UNION OF INDIA

JUDGEMENT

(1.) An order dated 22 nd February 1989 passed by the Assistant General Manager (P) of the Syndicate Bank ('Bank') removing the Petitioner from service has been challenged in this writ petition. By an amendment to the writ petition, the Petitioner has further challenged an order dated 4 th July 1989 passed by the General Manager of the Bank dismissing the Petitioner's review petition. The challenge to the order dated 22 nd January 1991 passed by the Estate Officer evicting the Petitioner from House No. 320, Basant Enclave, New Delhi has been rendered infructuous with the Petitioner having vacated the said premises.

(2.) While issuing Rule on 1 st March 1994, this Court permitted the Petitioner to urge the additional grounds as indicated in CM Application No. 4458 of 1993. Factual background

(3.) The Petitioner was working as an Assistant Manager at the Branch of the Bank at Vasant Vihar in New Delhi between 7 th July 1982 and 11 th September 1984. He had been transferred to Delhi at his request since his wife was seriously ill. The Petitioner stated that on 19 th February 1984 his younger sister, aged 22 years, was murdered by her in-laws as a result of which the Petitioner was under depression and in a disturbed state of mind. He stated that during the period soon thereafter he could not detect certain discrepancies resulting from his subordinate staff making entries in some of the accounts.