ANDHRA BANK Vs. C P SREENATH

JUDGEMENT

(1.) This appeal is filed by the respondents in WP(C) No.28933/2013 challenging judgment dated 25/2/2016. Writ petition was filed by the respondent herein challenging the disciplinary action taken against him by the appellants.

(2.) The respondent while working as an Assistant Manager in Thodupuzha was issued with a charge sheet dated 22/11/2011 alleging certain misconducts. An enquiry was conducted and certain charges were found to be proved. The management accepted the enquiry report and by Ext.P1 order dated 30/11/2012, he was dismissed from service. He preferred an appeal on 12/1/2013 as Ext.P Orders were passed on 25/4/2013 as per Ext.P3 converting the order of dismissal to compulsory retirement from the service of the Bank. Though a review petition was filed, it came to be rejected and left with no other remedy, respondent/petitioner has approached this Court.

(3.) The main contention urged by the petitioner was that the order of dismissal was without any proof of the allegations. Despite the fact that certain charges were found to be proved by the enquiry officer, there is absolutely no material to substantiate the same.