DASARI SRINIVAS Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) THIS writ petition is filed seeking issuance of writ of certiorari or any other order or direction quashing the proceedings dated 24.01.2001 passed by the second respondent confirming the order of compulsory retirement passed by the first respondent by order dated 30.01.2000 and for consequential direction to the respondents to reinstate the petitioner into service with all consequential benefits.

(2.) I have heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) HOWEVER , the dishonour of cheques issued by the petitioner came to the notice of the bank and the bank issued a show cause notice, dated 18.12.1999 to him asking him to explain as to why disciplinary action should not be taken against him. In his explanation he submitted the circumstances under which he borrowed the amounts and also the circumstances leading to dishonour of cheques and sought mercy of the department stating that the accounts with the borrowers have already been settled. The department did not accept his explanation and initiated disciplinary proceedings against him by framing the following charges: