STATE BANK OF INDIA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Award dated 30.07.2015 passed by the first respondent in I.D.No.79 of 2014 is under challenge in WP No.37774 of 2015.

(2.) The facts in nutshell to be considered for the purpose of deciding WP No.37774 of 2015 are that the second respondent was an employee of the writ petitioner-State Bank of India. While she was working as an Assistant in Erode Branch, during the period from 2008 to 2011, was maintaining Savings Bank Account No.30356808102. On 13.02.2012, she was transferred to Udhagamandalam Branch of the State Bank of India. During the Branch Inspection carried out in the year 2012, in Erode Branch, it was found that the monetary transactions in the second respondent's Savings Bank Account were quite abnormal.

(3.) On verification of the transactions in other Branches, where she worked namely B.P.Agraharam and Erode Branches and deputation at G.H.Road and Arachalur Branches, huge transactions and irregularities committed in the Savings Bank Account of the second respondent were identified.