LAWS(MAD)-2013-10-11

S. CHANDRASEKARNA Vs. PRESIDING OFFICER CENTRAL

Decided On October 04, 2013
S. Chandrasekarna Appellant
V/S
PRESIDING OFFICER CENTRAL Respondents

JUDGEMENT

(1.) The petitioner was initially appointed as Messenger in State Bank of India, Mudukulathur Branch on 20.1.1982. Subsequently, he was promoted as Clerk in the year 1992.

(2.) While he was serving in Ramanathapuram Branch, a charge sheet dated 30.8.2004 was issued against him. In the charge sheet, it was alleged that the following irregularities were committed by him:

(3.) The crux of the allegation in the charge sheet is that he misappropriated an amount of Rs.10,000/- belonging to a customer for a period of more than 2 months for his personal benefit.