G.VENKATESHWARLU Vs. CANARA BANK

JUDGEMENT

(1.) The petitioner is aggrieved by the proceedings dtd. 30/12/2009 issued by the 3rd respondent and subsequent proceedings dtd. 22/5/2010 issued by the 2nd respondent, whereby the petitioner is imposed with the punishment of compulsory retirement. The petitioner seeks a prayer to direct the respondents to reinstate the petitioner into service with all consequential benefits.

(2.) The petitioner joined the service of the 1st respondent bank in the year 1976 as a Stenographer and he was promoted from time to time. As on the date of imposition of punishment the petitioner was working as Manager Scale - II. The petitioner while working at the Garladenne Branch, Ananthapur some of the rural borrowers of the branch produced fake pattadar passbooks for the purpose of obtaining loans. Apart from the pattadar passbooks the revenue records such as pahanis were also enclosed for obtaining loans from the bank.

(3.) The petitioner vide letter dtd. 5/11/2008 sent for verification to the MRO, some of the passbooks which were as a tampered or altered to the extent of land in the passbooks. The MRO responded to the query of the petitioner and opined that the passbooks were fake and not issued from the office of the MRO.