AHMED Vs. UNION BANK OF INDIA BOMBAY

JUDGEMENT

(1.) In this writ petition two issues of legal importance arise for consideration of this Court, they are :

(2.) The petitioner was appointed as a cashier-cum-clerk by the respondent bank in its proceedings DP:REC/6224, dated 11th April, 1985 on compassionate grounds consequent upon the death of his father in harness while working as Manager of Khammam Branch. The Deputy Manager (Industrial Relations), Central Office in his proceedings No.CO:IRD:AS:VIG:201/92, dated 2nd June, 1992, issued chargesheet wherein four charges have been framed. Again under each of the charges several sub- charges were also framed by stating that while the petitioner was working as Cashier- cum-clerk in the branch of Poranki, which is under the administrative control of Vijayawada Regional Office, he has not only indulged in acts prejudicial to the interests of the bank, but also neglected the work and the rules of business of the bank and instructions were also not followed in discharge of his duties.

(3.) The preamble of the charge sheet is as hereunder: