VISAKHA GRAMEENA BANK Vs. K JAGANNADHAM

JUDGEMENT

(1.) Both these appeals being inter-related were taken up for hearing together and are being disposed of by this common judgment.

(2.) The delinquent - Writ Petitioner Mr. Kanumetta Jagannadham (hereinafter referred to as 'Jagannadham' for the sake of brevity) filed a writ petition questioning inter alia an order dated 4-10-1994 whereby and whereunder he was directed to be dismissed from service.

(3.) At the time of his dismissal from service Jagannadham was working as Branch Manager in Sri Visakha Grameena Bank (hereinafter referred to as 'the Bank' for the sake of brevity) and in all seventeen (17) charges were framed against him. Except Charge Nos.4 and 11, the Enquiry Officer held that the other charges of misconduct are proved. The disciplinary authority, however, differed with the findings of the Enquiry Officer in relation to the said two charges and came to the conclusion that the said charges had also been proved. Prior to arriving at the aforementioned finding, however, the disciplinary authority did not issue a notice to show-cause upon Jagannadham.