A.RAJASEKHARA RAO Vs. GENERAL MANAGER

JUDGEMENT

(1.) Present writ petition challenges the order of dismissal dtd. 23/1/2001 passed by 3rd respondent as confirmed by the appellate authority by order dtd. 11/4/2001 and consequently to set aside the same and to reinstate the petitioner into service with all attendant benefits. After filing of writ petition, the writ petitioner died, therefore, his wife and two children got impleaded to prosecute the case. In view of the subsequent development, the prayer to the extent of reinstatement would not survive.

(2.) (a) Petitioner was discharging duties as Cashier at Chandragiri Branch of respondent bank at relevant point of time. On the allegations that he had committed certain irregularities in discharge of duties including that of misappropriation of cash, he was issued charge sheet dtd. 20/3/1999, calling upon him to submit explanation to the said charges as set out in detail therein. It is to be noted that even before issuance of said charge sheet petitioner was placed under suspension on 9/6/1998. After submission of the explanation, eventually enquiry came to be conducted and enquiry officer was appointed. The Enquiry Officer submitted report dtd. 26/8/2000 holding that all the charges were held to be proved. Thereafter, after issuing show-cause notice and calling for explanation, the 3rd respondent has passed orders dtd. 23/1/2001 removing petitioner from service.

(3.) Heard Ms.Shaik Neha Hassan, representing Sri J.Sudheer, learned counsel for petitioners on record and Mr.Lakshmi Narasimha, learned standing counsel for the respondent bank.