ANTONY GNANAMUTHU Vs. ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) WRIT Petition is filed under Article 226 of Constitution of India praying to issue WRIT of Certiorarified Mandamus calling for the records in CO:IRD:527 dated 23.1.2004 on the file of the 3rd Respondent and quash all the proceedings as illegal and improper and direct the Respondents to reinstate the Petitioner in service with all attendant benefits accrued. Petitioner seeks Wit of Certiorarified Mandamus, to quash the orders of the 3rd Respondent in CO:IRD 527 dated 23.1.2004 and to direct the Respondents to reinstate the Petitioner in service with all attendant benefits.

(2.) FACTS in nutshell are as follows:-

(3.) CONTENDING that being an officer, Petitioner is expected to act with utmost integrity, devotion and diligence, Mr. V.Karthic, learned counsel for the Respondents submitted that loan was sanctioned in the name of Mohammed Mustafa, but the Demand Drafts were drawn in favour of Petitioner's wife and brother. Learned counsel for the Respondents would contend that loan sanctioned was without the knowledge of depositor and thus Petitioner committed a fraud. Learned counsel for the Respondents would further contend that the conclusions arrived at by the Enquiry Officer/Disciplinary Authority and Appellate Authority are based on adequate evidence and conclusion cannot be said to be perverse.