N S MOHANAN Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The petitioner was working as an Assistant Manager in the services of the first respondent Bank. While he was so serving certain allegations were raised against him in the nature of misconduct and he was charged sheeted as per Ext. P1. To compress the story but without crippling the foundational facts, the petitioner was found guilty in a domestic enquiry which is confirmed by the disciplinary authority and later by the appellate authority and he was imposed by the punishment of compulsory retirement. The petitioner challenges all these orders in this writ petition on the ground that they are illegal, unlawful and based on no evidence at all.

(2.) I have heard learned Senior counsel Mr. P. Ravindran assisted by Sreedhar Ravi appearing for the petitioner and Mr. Leo George appearing for the respondents.

(3.) Ext.P1 is the charge sheet against the petitioner it contains six separate charges, which are compendiously as under :