YASEEN Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner seeks an appropriate writ, order or direction more particularly in the nature of mandamus :

(3.) Mr. Y. Ratnakar, the learned Counsel for the petitioner submits that the petitioner is aggrieved by the order of the 2nd Respondent dismissing her from service by his impugned proceedings which were confirmed by the 1st Respondent while the criminal proceedings in C.C.No. 114/1989 and 198/1989 on the file of XXI Metropolitan Magistrate, Hyderabad filed by the State, are in respect of the same charges. The charge against the petitioner is that she committed irregularities in maintaining the Bank records. In the said criminal proceedings, the persons who actually cheated the Bank viz. Sri Syed Taker, the Branch Manager along with the Accountant, Sri S.A. RashidMia and Sri Idris Ahmed Taqui are added as accused persons. The petitioner was shown as 4th accused. She has become the victim of the circumstances, as she had made the postings in the records of the Bank as per the directions of the Branch Manager and the Accountant. The actual person who cheated the Bank, viz. the then Branch Manager, Sri Syed Taker was absconding for the last one and half years and no action is so far taken against him. The disciplinary proceedings against the Accountant are still pending; but the Bank authorities have completed the disciplinary proceedings against the petitioner and dismissed her from service.