R. GOVINDARAJAN Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The appellant is aggrieved by the direction of the Writ Court that he would not be entitled to back wages while setting aside the order of the dismissal and imposing a penalty/punishment of reduction of basic pay in five stages with cumulative effect.

(2.) The appellant, who was working as a Clerk with the respondent Bank was charged with various delinquencies. All the charges related to discounting of cheques of a particular group of Companies and non-sending of the cheques for realization in time. While the appellant was also charged for destruction of the some of the cheques that were purchased by the Bank, the other Officers viz., The Chief Manager, The Assistant Manager and another Clerk were charged with dereliction of duty. The Chief Manager Mr.V.Sankar was charged with even granting facilities over and above the permitted levels. He was also accused of having discounted cheques despite there being delay in payment of the dues by the persons, who had discounted the cheques. The Management saw it as a scheme by these four individuals to help the borrowers to gain undue advantage to the detriment of the Bank. All the four were charge sheeted. The Bank initially proposed to impose punishment of reduction in pay uniformly for all the four employees. When the Bank sought the opinion of the Central Vigilance Commission on the proposed punishments, the Bank was advised that, for the proved delinquencies, the appropriate punishment for all the four of them would be dismissal from service. The Bank, however imposed the punishment of dismissal from service for three of them viz., The Assistant Manager and the clerical staff including the appellant. The Chief Manager, however was dealt with very soft gloves and imposed a punishment of reduction in pay alone. All the three persons, who were imposed a punishment of dismissal from service challenged the same in WP.Nos.12475, 12571 of 2004 and WP.No.30829 of 2005. The writ petitions filed by the clerical staffs M.Eganathan and the appellant herein came to be disposed of by a common order dtd. 5/3/2019. The other writ petition filed by S.Yuvaraja Bhoopathy, Assistant Manger viz., WP.No.30829 of 2005 was disposed of on the basis of the order in W.P.Nos.12475 & 12571 of 2004, which is impugned in this Writ Appeal on 1/7/2021. The other two employees viz., M.Eganathan and S.Yuvaraja Bhoobathy have not challenged the direction for withholding back wages.

(3.) We have heard Mr.R.Viduthalai, learned Senior counsel appearing for the appellant, Mr.K.Srinivasamurthy, learned counsel appearing for Mr.N.G.R.Prasad for the respondents.