S.VISWANATHAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner is an officer in the respondent Bank. He was placed under suspension by an order dated 22.3.2012. Thereafter, he was issued with a charge memo dated 14.8.2012. He gave explanation dated 24.11.2012 to the charges. An enquiry was conducted. The petitioner sent a letter dated 8.1.2013 requesting the respondent to give one month time to engage defence representative.

(2.) THEREAFTER , he filed a Writ Petition No.972 of 2013 before this Court, questioning the charge memo dated 14.8.2012 and the enquiry officer gave his report dated 17.4.2013. Further, the appointing authority issued a memo dated 20.4.2013 enclosing a copy of the report of the enquiry officer and requesting the petitioner to make his comments on the findings thereon. He did not choose to give any comments on the report of the enquiry officer.

(3.) HEARD the learned counsel for the petitioner.