K VENKATESWARLU Vs. NAGARJUNA GRAMEENA BANK

JUDGEMENT

(1.) This writ petition filed under Article 226 of the Constitution of India is by a dismissed bank employee calling in question the validity and legality of the orders made by the second respondent-Disciplinary Authority imposing the penalty of 'removal from service as a measure of punishment for the alleged misconduct committed by the petitioner and that of the first respondent which is the Appellate Authority under Regulation 30 (1) of the Rayalaseema Grameena Bank Staff Service Regulations 1980, for short 'the Regulations' confirming the order of the Disciplinary Authority.

(2.) The petitioner was appointed as an officer by the Management of the first respondent-Nagarjuna Grameena Bank and he was posted as Manager of Chinturu branch on 4-8-1978. The petitioner worked at that branch as the Manager of the bank from 4-5-1978 to24-5-1980.There after wards the petitioner was transferred to Sujathanagar branch of the respondent-bank in Knammam district. When the petitioner was working as an officer in the Sujathanagar branch the second respondent issued a charge memo dt. 11-8-1983 to the petitioner alleging commission of certain misconduct by the petitioner. The charge memo dated 11-8-1983 issued to the petitioner reads thus: Ref.No.DPC/21/109/83 Date:11-8-1983. OUR STAFF SERVICE REGULATIONS 1980 OUR 'CHINTUR' BRANCH During your incumbancy as Branch Manager at our Chintur Branch, you are reported to have committed several serious irregularities. Those which have so far come to light are detailed hereunder:

(3.) Sri V. Jogayya Sarma, the learned Counsel appearing for the petitioner contended that