D.C.NARNOLIA Vs. CANARA BANK

JUDGEMENT

(1.) The instant civil writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking setting aside of the impugned orders dtd. 30/3/2009, 15/4/2010 and 16/4/2012 passed by the respondent bank along with a direction to the respondent to reinstate the petitioner with full back wages with consequential relief and all attending benefits.

(2.) The background of the case is discussed as under: -

(3.) The Petitioner appearing in-person submitted that he was issued explanation call letter No. DC/SSO/3252/2006 Dec 1297 dtd. 7/6/2006 by the Respondent and Petitioner duly replied to the said letter on 30/6/2006, along with the explanation. But the Respondent Bank without considering the reply of the Petitioner, issued chargesheet No. IRS:DP:DL:CS:49/07 on 1/10/2007. It is submitted that the petitioner vide letter dtd. 10/10/2007, duly replied to the chargesheet, denying all allegations levelled against him.