M KRISHNASAMY Vs. GENERAL MANAGER SYNDICATE BANK

JUDGEMENT

(1.) THE petitioner challenges the disciplinary proceedings initiated against him and culminated in his termination as per proceedings dated 27. 1. 1999 as confirmed by the appellate proceedings dated 17. 2. 2000 on the file of the first respondent. THE FACTUAL MATRIX:-

(2.) THE petitioner was appointed as a Farm Representative in Syndicate Bank on 1. 4. 1980. The post was later re-designated as Rural Development Officer. In the year 1990, he was promoted to the post of Manager. His service throughout was blemish-less. Subsequently in the year 1994, he was posted in Namakkal Branch. He was against posting there as the said place happened to be his native place.

(3.) THE petitioner was later transferred to the branch at Karur and while he was working there he received a proceeding dated 30. 11. 1998 from the second respondent placing him under suspension pending initiation of disciplinary proceedings on account of certain irregularities alleged to have been committed during his functioning at Namakkal. It was followed by a charge sheet dated 1. 2. 1989.