M SUNDARESWARAN Vs. DEPUTY GENERAL MANAGER (PER)

JUDGEMENT

(1.) THESE two writ appeals arise out of the judgment, dated 11.04.2008, rendered by a learned Single Judge of this Court in W.P.No.21301 of 2004. The parties herein are referred to as arrayed in W.A.No.843 of 2008.

(2.) THE appellant joined the service of Oriental Commerce Bank, as Manager, in the year 1980. He was promoted as Senior Manager, and in 1996, he was posted in the Branch at Ameerpet, Hyderabad. In the year 2001, he was transferred to Secunderabad Branch.

(3.) ON 03.06.2002, a show cause notice was issued to the appellant requiring him to offer his comments about the alleged irregularities pointed out therein, referable to his functioning at Ameerpet Branch. The appellant submitted his explanation, on 10.07.2002. Not satisfied with that, the respondents issued a charge sheet, dated 28.11.2002, wherein 5 charges were framed. Disciplinary enquiry was held. On the basis of the report submitted by the Enquiry Officer, the Disciplinary Authority passed an order, dated 04.12.2003, removing him from service. The departmental remedies of appeal and review were not fruitful. Therefore, the appellant filed the writ petition, challenging the order of removal.