B. SHANMUGAM Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This writ petition has been filed with a prayer to quash the charge memo issued to the petitioner by the second respondent, vide charge memo No. CHNRO/DGM Sect./2014 dated 27.10.2014, and consequently, direct the respondents to settle all the monetary and retirement benefits due to the petitioner with accrued interest.

(2.) According to the petitioner, such a charge memo for initiation of the disciplinary proceedings is not permissible against the petitioner, a superannuated employee.

(3.) It appears that the petitioner while serving with the respondent superannuated on 30.09.2014. But soon after his superannuation, he was issued with a impugned charge memo dated 27.10.2014, alleging therein that the petitioner while working as Divisional Manager in Alwarpet Divisional Office, Chennai Regional Office of the respondent has committed mis-conduct in terms of The New India Assurance Company Limited(Conduct, Discipline and Appeal) Rules 2014, by booking the premium in respect of Banker's Indemnity Policy of the Insurance Company through an agent, though the same should have been booked directly and thereby caused loss to the Bank.