INDIAN BANK Vs. K.B.MURALEEKRISHNAN

JUDGEMENT

(1.) This appeal is filed challenging the judgment dtd. 9/12/2022 of the learned Single Judge in W.P.(C) No.17386 of 2017. Appellants were respondent Nos.1 to 4 in the W.P.(C). Respondents 1 and 2 herein were the petitioner and respondent No. 5, respectively in the W.P.(C).

(2.) The W.P.(C) was filed by respondent No.1, who was employed as Assistant Manager in the 1 st appellant Bank, challenging the disciplinary proceedings initiated against him, which had led to the imposition of a penalty of dismissal from service. The allegation against the 1st respondent, in brief, was that while working in Guruvayoor Branch of the Bank, a shortage of Rs.11,000.00 was noted while counting the cash brought from the Bhandaram (hundi) of the temple, and in a physical check that followed, the said missing currency were discovered from the 1 st respondent. Suspension and inquiry followed, which finally led to a penalty of dismissal from service. The appeal preferred by him was of no avail. Thus, the W.P. (C) was filed seeking the following reliefs:

(3.) The learned Single Judge allowed the Writ Petition and quashed the impugned orders and remitted the matter back to the Appellate Authority to consider the grant of a lesser punishment. Aggrieved by the said judgment, the Bank has preferred this appeal.