K MARIAMMAL Vs. STATE BANK OF INDIA REP BY DEPUTY GENERAL MANAGER (APPELLATE AUTHORITY) DISCIPLINARY PROCEEDINGS CELL ZONAL OFFICE, MADURAI

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records of the first respondent bearing DIS.CON.NO.776 dated 25.02.2005 modifying the order of the second respondent bearing DIS.CON.NO.608 dated 16.11.2004 and the order of the second respondent bearing DIS.CON.NO.608 dated 16.11.2004 and quash the same.

(2.) The brief facts of the case as per the petitioner's averments are as follows:

(3.) The petitioner while working as a Senior Assistant in the Sivakasi Branch of the respondent bank, her husband was also working in the respondent bank at Sivakasi Town Branch, who was under detention and suspension from service for certain irregularities committed by him. While that being so, a charge memo dated 20.05.2003 was said to have been served on the petitioner, alleging that two demand drafts drawn on Sivakasi Branch were tendered by a customer of Sivakasi Town Branch for credit in his account and the petitioner's husband, who was working as Assistant at the Sivakasi Town branch, did not credit the amount of drafts to the customer's account. It was further alleged in the said charge memo that the said two demand drafts were presented at the Sivakasi Branch where the petitioner was working, and encashed by one K.P.Senthilkumar, who was alleged to have been introduced by the petitioner. This was the charge against the petitioner.