KALAISELVI Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) The instant writ petitioner challenges the orders dated 10.05.2003 and 20.05.2004. The order dated 10.05.2003 of respondent no.1 imposes the punishment of dismissal from service and the order dated 20.05.2004 of the respondent no.2 confirms the order dated 10.05.2003.

(2.) The petitioner was working as a clerk in Indian Bank. The petitioner was working in the Coimbatore main branch in the year 1999. There were allegations of misappropriation in the said branch against the staff. The petitioner was served with a charge memo containing 2 charges on 25.02.2000. Another memo dated 18.03.2000 was given to him which contained 3 additional charges. A third memo containing three more charges was issued to him on 26.05.2000. The petitioner gave explanations to all the three charges. Not satisfied with the explanations, the Disciplinary Authority issued a charge memo, dated 12.12.2000, containing the following seven charges against the petitioner:

(3.) A detailed explanation was given by the petitioner. Not satisfied with the answers an Enquiry Officer was appointed to conduct enquiry against the charges leveled against the petitioner. The petitioner participated in the enquiry proceedings. The Enquiry Officer after considering all the materials found 6 charges to be proved. The Disciplinary Authority went through the enquirty report and concurred with the findings of the Enquiry Officer. The Disciplinary Authority passed the following order: