R.VENKATESWARLU Vs. CHIEF MANAGER & DISCIPLINARY AUTHORITY

JUDGEMENT

(1.) The present writ petition is filed questioning the order of dismissal, dated 29.06.2007, passed against the petitioner by the first respondent, as was confirmed by the second respondent, through his order dated 07.09.2007 in appeal. The petitioner as a consequential measure also seeks a direction to the respondent bank to reinstate the petitioner with full backwages and other attendant benefits.

(2.) The facts, in brief, are that the petitioner joined the respondent bank in 1978 as sub-staff and later in 1982 got promoted as a clerk-cum-cashier. When he was working in Hyderbasti branch of the respondent bank, he was charged with major misconduct and was eventually dismissed from service through an order, dated 29.06.2007, passed by the disciplinary authority, holding that in the departmental enquiry conducted by the respondent bank all the charges had been proved against him. Though an appeal was filed questioning the said order of dismissal, the appellate authority through his order, dated 07.09.2007, dismissed the said appeal. Aggrieved thereby, the petitioner approached this Court by filing the present writ petition.

(3.) Before appreciating the rival contentions advanced by the respective counsel for the petitioner and the respondent bank, it is apposite to extract the charges that had been framed against the petitioner.