RM VENKATACHALAM Vs. INDIAN BANK; ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) The petitioner has approached this court with a prayer, for issuance of a writ, in nature of certiorari, to quash the order, dated 23.06.2007, vide which, the salary of the petitioner has been re-fixed retrospectively and recovery of excess payment ordered.

(2.) The petitioner joined the service as 'Sub-Staff' in the Indian Bank on 20.07.1972, and promoted as 'Clerk' in the year 1983. While, working as 'Clerk/Shroff' in Royapettah Branch, Chennai, he was placed under suspension, and charge memo for misconduct was issued, on 28th May 1990, and imposed a punishment of warning.

(3.) The stand of the respondents is that the petitioner accepted the charges and regretted his misbehavior, and prayed for mercy, and agreed that the period spent on suspension be treated as suspension period.