JAYARAJAN M BINDHU BHAVANAM Vs. JOINT REGISTRAR GENERAL

JUDGEMENT

(1.) Writ petitioner was the Honorary Secretary of the second respondent, bank, from 22.1.1996. However, he was made a Paid Secretary from 9.3.1998. There were financial irregularities and it was alleged that he had released an amount of Rs.50,000/-, without securing the loan, to his wife. On 9.10.2001, an enquiry was conducted and finding irregularities, he was kept under suspension. Ext.P1 charge memo was issued on 10.10.2001.

(2.) It is submitted by the second respondent that an amount of Rs.89,043/- was found due to the bank and under Ext.R2(a), the writ petitioner had remitted an amount of Rs.70,000/- undertaking to pay the balance amount, thereafter.

(3.) The second respondent had appointed an advocate as an Enquiry Officer, after ordering a domestic enquiry, on 27.2.2002. The petitioner had filed a written statement against the charge, on 12.4.2002. Enquiry stood for consideration on various dates. Then Secretary-in-charge was examined on 15.5.2002. Accordingly, enquiry report was submitted to the bank on 4.6.2002. According to the learned counsel for the second respondent, the same was communicated to the writ petitioner, terminating him from service, as could be seen from Ext.R2(d) dated 28.11.2006. Ext.R2(e) is the acknowledgment card dated 10.12.2002.