T. ANBU Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard, Mr.K.Srinivasa Murthy, learned Counsel for the petitioner and Mr.S.Ravindran, learned Senior counsel for the respondents and perused the materials available on records.

(2.) A Writ of Certiorarified Mandamus has been filed by the petitioner to challenge the impugned order passed by the first respondent regarding the order dtd. 16/3/2020 with Reference No.A&R/261 read with the order of the second respondent dtd. 2/8/2019 with Reference No. VIG/ESR/152 and to quash the same as unlawful, arbitrary, perverse, and without jurisdiction and to direct the respondent bank to reinstate the petitioner back into service along with back wages, including promotions, increments, and other benefits that he would have received had he not been dismissed from service with interest.

(3.) The petitioner was working as a Rural Marketing and Recovery Officer [RMRO] which post was later designated as Officer, JMGS I. Lastly, he was working at Kallakurichi Branch of the respondents/State Bank of India. On 4/6/2012, the petitioner was issued with a charge memo for two counts. The first charge was that the petitioner had unauthorizedly transferred funds from one customer by name M.Neelakandan's bank account to the account of a temporary staff of the Bank by name K.Vijayan by forging the signature of the customer. The second charge is remitting back the amount later to the customer's account after misappropriating the amount so drawing through K.Vijayan.