MANIMARAN Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) The show cause notice, dtd. 25/1/2022, issued by the Reviewing Authority of the Canara Bank, is under challenge in the present Writ Petition.

(2.) The petitioner was appointed as a Clerk in the respondent Bank in the year 1996 and he was promoted as Scale-I Officer and further promoted to the post of Scale-II Officer namely, Manager of the Branch. Disciplinary proceedings were initiated against the writ petitioner for certain irregularities in financial matters. Charge Memorandum was issued and an enquiry was conducted. Based on the enquiry report, the punishment of reduction of a lower grade i.e., from MMG Scale-II to JMG Scale-I, by fixing his basic pay at Rs.48,170.00 was imposed in order dtd. 26/7/2021. The appellate authority also confirmed the punishment imposed by the original authority

(3.) Under these circumstances, the 1st Respondent / Reviewing Authority, issued the show-cause notice in the impugned proceedings, dtd. 25/1/2022, on the ground that the lapses / charges held as proved against the petitioner clearly evidences mala fide intention on the part of the petitioner and touches upon his honesty and integrity. Further it is stated that the petitioner caused financial loss of Rs.72.94 lacs to the Bank.