V J M RAO Vs. CANARA BANK REP

JUDGEMENT

(1.) Ex-Manager of the Canara Bank filed this writ petition questioning the order of the third respondent in Case No. DPL : HC: CHF : 1445 dated 19-4-1986 removing him from service, as confirmed on appeal by the second respondent, which was communicated to him in Proceedings No. HYSO 1852 87 KPR dated 28-2-1987.

(2.) The relevant facis are as follows: The petitioner was working M Manager ia Canara Bank at Ramannagudem Branch in Warangal District While he was working at Ramannagudem, certain complaints were received by the higher authorities. Initially, one Sri S. Subba Reddy, Manager, Divisional Office of the Canara Bank at Warangal visited Ramannagudem on 27-9-1983 aad made a preliminary enquiry into the truth or otherwise of the compiaints made against the petitioner. The said Manager submitted a report to the higher authorities staling that tnese complaints are baseless and the people are made to give complaints by one Mr. Nageswara Rao.

(3.) However, a charge-sheet dated 16-1-1985 was Issued to tha petitioner containing five charges which are as follows: