S C MANCHANDA Vs. INDIAN BANK

JUDGEMENT

(1.) The petitioner in this writ petition seeks writ for quashing of the order dated 2.7.1996 passed by the General Manager rejecting the appeal preferred by the petitioner.

(2.) Petitioner had been working as Clerk-cum-Shroff with the respondent bank. He was promoted as an Officer in the Junior Management Grade Scale-I on 31.12.1981. In July, 1988, the petitioner was posted at the Jullundur branch. The petitioner absented from duty from 16.7.1988, without sanction of any leave. Learned counsel for the petitioner submits that it is a unfortunate case where the petitioner had lost his balance of mind and had abandoned his whole family and remained missing for over seven years.

(3.) It is stated that it is only after eight years that the petitioner returned home. Learned counsel submits that as the petitioner had lost his balance of mind and was not conscious of his actions, the case ought to have been considered sympathatically. His absence should not have been treated as unauthorised. Respondent bank had duly conducted an inquiry, a charge sheet was issued. Notices were also published in the daily newspapers and after duly complying with procedure, he was removed from service.