C.V. JOSEPH Vs. SYNDICATE BANK

JUDGEMENT

(1.) A Bank officer is required to exercise higher standard of honesty and integrity. He is the custodian of money deposited by public. He is therefore required to take all possible steps to protect the interest of the Bank. [Chairman and Managing Director, United Commercial Bank and others v. P.C. Kakkar (2003) 4 SCC 364)]

(2.) Appellant was a Bank Manager dismissed from service following a disciplinary enquiry. He filed WP(C) No.1738/2007 challenging the disciplinary proceedings and the punishment awarded to him. The learned Single Judge vide impugned judgment dated 07.08.2017, dismissed the Writ. Appellant is aggrieved, and hence before us in appeal.

(3.) The facts in a nutshell is thus:-