ASSISTANT GENERAL MANAGER Vs. S JEGANNATHAN

JUDGEMENT

(1.) THIS writ appeal has been filed against the order of the learned single Judge dated 27. 2. 2004.

(2.) HEARD learned counsel for the parties.

(3.) THE first respondent in this appeal (writ petitioner) was an employee of the State Bank of India. He was given charge sheet dated 30. 11. 1996 containing 12 charges, which were as follows:-