K KANNEGANTI PRABHAKAR RAO S/O SRI RAMAKRISHNA, UN Vs. UNION BANK OF INDIA REP BY ITS MANAGING DIRECTOR;

JUDGEMENT

(1.) The petitioner herein, who is an Assistant Manager in the Union Bank of India, seeks for a Writ of Certiorary, calling for the records pertaining to the Memorandum of Articles of Charge and Statement of Allegations bearing No. FGMO:CMHR:355, dated 16.12.2009, and quash the same by declaring as illegal and arbitrary.

(2.) The petitioner is an employee of the 1st respondent-Bank, and is working as Assistant Manager in Bheemavaram branch, in West Godavari District. On 12th of Dec. 2008, the 2nd respondent herein has issued a Memo to the petitioner, alleging certain acts of omission and commission on his part, during his tenure as a Branch Manager at Pulla branch. The petitioner has submitted his explanation, dated 6th Jan. 2009, to the aforesaid Memo. Dissatisfied with the explanation offered by the petitioner, disciplinary proceedings were initiated against him, and a Charge Memo was issued by framing 4 charges, which read as under:

(3.) In the same charge memo, it is stated that a detailed state of allegations to the Articles of Charge was annexed to it. In the enclosed statement of allegations, details of the acts of omission and commission alleged to have been committed by the petitioner during his tenure as a Branch Manager at Pulla branch, were given elaborately.