GOPALAKRISHNA PRABHU Vs. CENTRAL BANK

JUDGEMENT

(1.) Petitioner is now working at Kathiar office of the Bank as an officer. While working as a clerk in the Divisional Office, Cochin, the Chief Manager who is also the disciplinary authority, served on him a charge memo containing the following (vide Ext. P3):-

(2.) The charges, according to the management, constitute the misconduct within the meaning of para.19.5(j) of Chapter XIX, captioned, 'Disciplinary Action and Procedure thereof, of the First and Second Bipartite settlements between Indian Bank's Association and All India Bank Employees Association. It reads:-

(3.) The learned counsel for the petitioner argues that this clause is vague and of a general nature and hence what act of an employee can be said to be prejudicial to the interest of the bank may vary with individuals, exposing the employee to vagaries of subjective evaluation.