DINESH CHANDRA SHARMA Vs. CANARA BANK

JUDGEMENT

(1.) THE petitioner has assailed the order dated 11th July, 2012 passed in W.P.(C) No. 1037/1998 whereby the learned Single Judge has rejected the challenge to an industrial award dated 21st April, 1997.

(2.) THE facts giving rise to the present appeal are within the narrow compass and to the extent relevant, are briefly noted hereafter. The appellant before us was employed as a cashier in the Canara Bank. A charge memo dated 18th September, 1990 was issued to him which sets out all the allegations against him and therefore deserves to be set out in extenso. The same reads thus:

(3.) THE appellant had been placed under suspension as disciplinary proceedings against him were proposed. The Canara Bank appointed an Enquiry Officer who conducted a detailed enquiry against the appellant on the aforesaid charges. Documentary and oral evidence was placed during the enquiry. The enquiry officer formulated the following points for consideration which were considered by him: