S GUNASEKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) W .P.No.13601 of 2014 is filed challenging the charge memo dated 19.2.2014 bearing Dis/CON/1171 issued by the 1st respondent and the consequential order dated 30.4.2014 passed by the disciplinary authority, by which after rejecting the representation of the petitioner dated 21.4.2014, he was asked to attend the enquiry fixed by the Enquiry Officer. A subsequent request was made by the petitioner to refer him to the Medical Board, which was rejected by the respondent. Challenging the said order and seeking consequential direction to refer the petitioner to the Medical Board, W.P.No.23060 of 2014 has been filed.

(2.) AS the second writ petition W.P.No.23060 of 2014 is incidental to the first writ petition W.P.No.13601 of 2014 and the period for which sick leave was sought was also over it is appropriate to decide the first writ petition W.P.No.13601 of 2014. Background facts: -

(3.) THE petitioner is the General Secretary of State Bank of India Scheduled Caste and Scheduled Tribe Employees Welfare Association as well as State Bank of Ambedkar Trade Union. He is working as a Special Assistant at Chennai Branch in the respondent Bank. Complaints have been given by the petitioner representing his Union for the alleged improper conduct of the officials of the respondents on various dates i.e,. 18.10.2013, 16.11.2013, 4.1.2014, etc. The complaint dated 16.11.2013 was with respect to the mishandling of leave fare concession by the officials of the respondents. The said complaint was also registered by the Central Vigilance Commission as per the letter dated 21.1.2014.