UCO BANK Vs. M VENURANGANATH

JUDGEMENT

(1.) This writ appeal is directed against the judgment dated November 24, 1997 in Writ Petition No. 15797 of 1994, passed by the learned single Judge of this Court.

(2.) Facts of the case, which are relevant for the purpose of the disposal of the case, are as follows:

(3.) The respondent herein, who is the writ petitioner, joined the services of the appellant-Bank on March 16, 1966 as Clerk. On January 1, 1976 he was promoted as Officer Scale I; and was posted as Accountant at Guntur in the month of June, 1976 and thereafterwards in the month of April, 1979 he was transferred as Manager to Nellore Branch. It seems that on the alleged ground that he granted ten bricks loans and three duck loans, unauthorisedly in violation of the Regulations governing grant of such loans, in the year 1982 itself, the bank-management ordered preliminary enquiry by appointing one Sri S. Srinivasan and the report was submitted by the officer in the year 1982.