P RAMAN Vs. CHAIRMAN

JUDGEMENT

(1.) Petitioner, who was dismissed from service while working as an officer in Omassery Branch of the Kerala Gramin Bank, has filed this writ petition challenging the order of dismissal and seeking a direction to reinstate him in the light of his acquittal as per Ext.P3 judgment in C.C.No.214/2009.

(2.) The petitioner had been working in the Kerala Gramin Bank since the year 1981. The petitioner had taken charge at Omassery Branch of the Bank on 16.2004. While working there, one Sri. Hamsa, a customer, lodged a complaint when the withdrawal slip he submitted was returned for want of funds in his savings account, stating that somebody had withdrawn amount from his account. Thereafter, the petitioner was placed under suspension on 06.03.2005. A memo of charge - Ext.R1(c) was issued to him on 006.2005.

(3.) In the memo of charge it was alleged that the petitioner misused his official position and fraudulently took possession of the cheque leaves and withdrew a sum of Rs.17000/- by a cheque in favour of one Jameela, forging the signature of the customer, cheating the customer. Sri. Hamsa filed a complaint before the Magistrate Court, dissatisfied with the inaction of the Manager of the Bank. The departmental action culminated in Ext.P2 order of dismissal issued on 4.5.2006.