AHMED MOHIDDIN Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) This Writ Petition has been filed for quashing the proceedings of the Board of Directors of the State Bank of Hyderabad, dated 7-12-1990 in and by the terms of which the petititioner was inflicted with the penalty of placing him at the start of the basic pay applicable to officers of JMGS-I cadre viz., at Rs. 2,100-00 bringing him down by nine stages from the basic pay the petitioner was drawing viz., Rs. 3,180-00. The Board of Directors also debarred the petitioner from being considered for promotion for a period of five years and also directed recovery of the amount of Rs. 550-00 which amount was said to have been paid by the Bank to one Sri Bandappa Kallappa Gandge. The said order imposing penalty was communicated by the Managing Director in his letter dt.13-2-1991 to the petitioner. The petitioner is seeking a direction from this Court for quashing those proceedings by the issuance of writ of certiorari.

(2.) The relevant facts are as follows: The petitioner was appointed as a Clerk in the first respondent-bank on 5-6-1963 and was promoted as an Officer with effect from 1-91970. While so, he was placed under suspension pending departmental enquiry with effect from 9-10-1976 on certain allegations while he was working as Branch Manager, Kamalanagar branch. Several proceedings have taken in the meanwhile which itmay not be necessary to refer for the purpose of disposing of this Writ Petition. Suffice it to refer to the two earlier proceedings which were taken in this Court by the petitioner. Charge sheet No. 8/20 dated 8-12-1976 was issued to the petitioner. The Executive Committee at its meeting held on 21-4-1977, considering the explanation of the petitioner, came to the conclusion that the charges were established and resolved to impose on him the penalty of reversion to the clerical cadre etc .Accordingly show cause notice was issued to him. At that stage the petitioner filed a Writ Petition No. 526 of 1978 in this Court questioning the entire proceedings and the matter ultimately disposed of by a Division Bench of this Court in Writ Appeal No. 461 of 1978. This Court directed the Board of Directors of the first respondent-bank and not the Executive Committee, to consider the case afresh by affording the petitioner a fair opportunity to defend his case.

(3.) Subsequently, the Board of Directors at the meeting held on 28-12-1981 proposed to impose upon the petitioner the penalty of discharge from the Bank's Services, subject to his further explanation, if any and then after considering the explanation submitted by the petitioner at the meeting of the Board of Directors dated 6-8-1982 the penalty of discharge from the Bank's Services was imposed on the petitioner. Questioning those proceedings again the petitioner filed W.P.No. 6754 of 1982 in this Court. Ultimately, this Court while quashing the order discharging the petitioner, directed the .Board of Directors to conduct an enquiry into the charges alleged against the official by confining to the show cause notice dated 30-4-1977 by following the procedure prescribed under the State Bank of Hyderabad (Officers') Service Regulations, 1979.