GEORGEKUTTY KURIAN Vs. BANK OF INDIA

JUDGEMENT

(1.) The 1st petitioner filed this writ petition invoking Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) The 1st petitioner entered services under the 1st respondent-Bank on 01.08.1977 and was working as Assistant Manager (Credits) in Kollam Branch of the Bank. In the year 1998, the Central Bureau of Investigation (CBI) initiated a suo motu case which was registered as Crime No.10/2005. The allegation was that the petitioner conspired with three other accused and committed serious financial irregularities, violating various provisions of the IPC and the Prevention of Corruption Act. It was alleged that the Bank has sustained a loss of 43,80,895.54 due to the omissions and ? commissions of the petitioner.

(3.) The 1st petitioner was issued with Ext.P4 charge sheet under Regulation 6 of the Bank of India Officer Employees' Discipline and Appeal Regulations, 1976. A minor penalty of "reduction to one lower stage in the present basic pay drawn by him for a period of one year without cumulative effect and not adversely affecting his pension" was imposed, as per Ext.P5 order dated 11.02.2004.