SADANANDAN NAIR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The petitioner is an employee of the Central Bank of India (hereinafter referred to as 'the Bank'). Ext. P5 memo of charge sheet was served on him and an enquiry was conducted against the various charges levelled against the petitioner in Ext. P5 the above enquiry resulted in Ext. P8 report of enquiry. The findings in the enquiry report were as follows:

(2.) Since the findings in the enquiry report were accepted by the disciplinary authority as well as by the appellate authority, I do not propose to go into the correctness of the above factual findings which are based on evidence.

(3.) Sri. K. Chandrasekharan, learned senior counsel appearing for the petitioner made a strong plea of violation of the principles of natural justice on the ground that the petitioner was not permitted to engage a lawyer or to be represented by another employee in the enquiry and therefore, he was not able to present his case effectively and this had prejudiced him so as to vitiate the whole enquiry proceedings.