S.ANANDAN Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The order of suspension dated 14.08.2015 and the charge sheet filed against the writ petitioner in proceedings dated 25.05.2018 are under challenge in the present writ petition.

(2.) The writ petitioner was employed as Clerk assigned with SA duties in Indian Overseas Bank, Arumbakkam Branch, Chennai. On account of the complaint of demand and acceptance of bribe, a criminal case was registered against the writ petitioner by CBI - Anti-Corruption Branch, Chennai under Sections 120-B r/w 420, 468, 471 of IPC and under Sections 7 and 13 (2) r/w (1)(d) of Prevention of Corruption Act 1998.

(3.) The criminal case is pending against the writ petitioner, meanwhile, the writ petitioner is placed under suspension on the ground that the criminal case was registered against him. Subsequently, the charge sheet was issued against the writ petitioner in proceeding dated 25.05.2018. The learned counsel for the writ petitioner states that there is a delay in issuing the charge sheet itself. The respondent states that in view of the fact that the writ petitioner has attained the age of superannuation and in order to facilitate the disciplinary authority to continue the proceedings in accordance with the rules, charge sheet has been issued.