N. NARAYANAN Vs. PRESIDENT, ANDATHODE SERVICE CO-OPERATIVE BANK LT, ANDATHODE SERVICE CO-OPERATIVE BANK LTD.

JUDGEMENT

(1.) The writ petition is preferred challenging Ext.P16 order passed by the Industrial Tribunal in ID No.7/2013.

(2.) It is the case of the petitioner that while the petitioner was working as Godown-in-charge in the Head Office of the Andathode Service Cooperative Bank Ltd., he was implicated in the alleged incidents of pledging imitation gold ornaments. It is further contended that the incident occurred at Veliyancode Branch of the Bank situated 10 km away from the Head Office. Consequently, the petitioner was suspended from service on 28/3/1997. However, no subsistence allowance was paid during the period of suspension. Thereafter, Ext.P1 memo of charges was issued. The charges alleged in the memo read as follows:

(3.) By Ext.P2, the petitioner has preferred his reply to the memo of charges. Thereafter a domestic enquiry was conducted and a report was submitted as per Ext.P3 whereby it is stated that after hearing and considering the entire evidence, it is found that the petitioner was guilty of the charges against him. Thereafter Ext.P4 show cause notice was issued. The petitioner submitted Ext.P5, his reply to the show cause notice. Consequently, he was dismissed from service for the offences committed by him.