S V S SASTRY Vs. BANK OF INDIA

JUDGEMENT

(1.) The petitioner joined the service of respondent Bank of India as Clerk/typist in the Zonal office at Andhra on 25.11.1971. Thereafter, he was promoted as Officer on 15.10.1986 and transferred to Gujarat Zone. Between October 1986 to July 1989 he was posted as an Officer in Delhi Chakla branch of the respondent Bank. Thereafter he was transferred to Pisawada Branch as Branch Manager (Rural posting) where he took over charge as Branch Manager on 10.7.1989. He was served with the charge sheet for various misconduct shown in Annexure : B collectively, which are as under :

(2.) In view of the admission made by the petitioner in his Reply, the respondent Bank by order at Annexure :D removed him from service in view of gravity of the charges which were admitted by the petitioner in his reply at Annexure : C. This impugned order of removal has been challenged by the petitioner in this petition in 1990.

(3.) Initially, Notice was ordered to be issued on 12.3.1991 to the respondent Bank. It was made returnable on 27.3.1991. Thereafter, from time to time the matter was adjourned before different Hon'ble Judges of this Court and ultimately on 24.7.1992 N.J.Pandya, J. (as he then was) issued Rule on this petition and made it returnable on 14.10.1992. However, for some or the other reasons the matter could not be heard and finally disposed of till today. Be that as it may.