GANDHI RANGA RAO Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) THE unsuccessful petitioner in W.P.No.6353 of 2004 is the appellant. The learned single Judge dismissed the writ petition through order dated 03 -08 -2005. The facts relevant to the case, in brief, are as under:

(2.) THE petitioner was appointed as a Clerk -cum -Cashier in the State Bank of India in the year 1985, on being selected. From the date of appointment till 27 -11 -1999, he worked in the Duvvur Branch in Kadapa District. Thereafter, he was transferred to a Branch at Chitvel in Kadapa District. He was placed under suspension through order dated 01 -02 -2001, pending enquiry. Eight months thereafter, he was issued a charge -sheet dated 03 -10 -2001. The appellant submitted his explanation on 27 -10 -2001, denying the charges. Not satisfied with the explanation, the Disciplinary Authority, the 2nd respondent appointed an enquiry officer.

(3.) THE enquiry officer submitted a report on 05 -03 -2003, holding that Charges (a)(i) and (b) were not proved, but charges (a)(ii) and (c) were proved. The 2nd respondent issued proceedings dated 07 -04 -2003, informing the appellant that he is differing with the findings of the enquiry officer on charges (a)(i) and (b) and that he has decided to dismiss the appellant from service. The appellant submitted his representation/explanation on 09 -07 -2003. The 2nd respondent passed an order dated 16 -07 -2003, dismissing the appellant from service. The appeal to the 1st respondent was rejected on 30 -01 -2004. Thereupon, the appellant filed the writ petition, challenging the order of dismissal from service.