B.YELLAIAH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the proceedings dtd. 27/2/2004 issued by the 3rd respondent and by order dtd. 26/10/2009 issued by the 2nd respondent, confirming the order passed by the 3rd respondent.

(2.) The petitioner claims that the petitioner has been acquitted in CC.No.33 of 2003 by the Judicial First Class Magistrate Court, Pakala, Chittoor District and as such the petitioner claims that he is entitled for reinstatement with consequential benefits.

(3.) The petitioner was appointed as Messenger on 6/11/1986 and promoted as a Clerk in the year 1992. Vide Order dtd. 6/10/2001 the petitioner was placed under suspension and a criminal complaint was filed against the petitioner on 21/2/2002. The allegation against the petitioner was that the petitioner had collected cash from the customers for being credited into their Life Insurance Corporation Account and that the said amount was not credited to their accounts. The petitioner was arrested in the said case and the respondent/bank also issued a charge sheet initiating disciplinary proceedings. After due enquiry the petitioner was imposed the punishment of dismissal from service.