PACKIYALAKSHMI Vs. JOINT REGISTRAR/MANAGING DIRECTOR

JUDGEMENT

(1.) The prayer in this writ petition is for a writ of Certiorarified Mandamus, calling for the records pertaining to the impugned charge- memo issued by the 1st respondent vide proceedings in Na.Ka.No. 33/2020/E1(2) dated 24.02.2020 and quash the same as illegal and consequently direct the 1st respondent to reinstate the petitioner into service with all monetary and attended benefits within a stipulated time that may be fixed by this Court.

(2.) The petitioner was working as Assistant Manager of the 1st respondent bank. While so, on 24.02.2020, a charge memo was issued against her interalia stating the imputation of charges and an enquiry also has been contemplated. Based on this disciplinary proceedings, the petitioner has also been placed under suspension from February 2020 onwards. The petitioner challenging the said charge memo has filed this writ petition.

(3.) Heard Mr.R.Karunanidhi, learned counsel appearing for the petitioner, who would make three fold submissions stating that first of all, the documents to be relied on by the employer side have not been furnished to the petitioner, despite request is being made in this regard. The second ground according to the learned counsel appearing for the petitioner is that though a request was made to permit the petitioner to engage a lawyer to represent her case before the Enquiry Officer, that was denied and thirdly, the learned counsel appearing for the petitioner would submit that from the date of suspension till the date, no subsistence allowance has been paid. By raising all these grounds, the learned counsel appearing for the petitioner would submit that the enquiry contemplated by the respondents are not appears to be proceeded in accordance with law. Therefore, the very charge itself has to be quashed and that is the reason why the present writ petition has been filed.