T KAILASAM Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a writ in the nature of certiorari for calling records connected with the impugned compulsory retirement order No. DPC/563, dt. 8-4-1988 passed by the 3rd respondent herein and confirmed by the 2nd respondent in his appellate order No. DPC/1764, dt. 30-11-1988 and by the 1st respondent in their Review Order No. DPC/448, dt. 3-8-1989 and to quash the same. The brief case of the petitioner is as follows:-

(2.) The petitioner initially was appointed as Assistant Cashier-cum-Godown Keeper in State Bank of Hyderabad in 1963. He was promoted as Officer, Grade II Group 'D' of the promotion policy with effect from 1-5-1979 by the order dt. 1-5-1979. The Executive Committee is the appointing authority. He worked as a Branch Manager, Jainoor during 1993 and subsequently he was transferred to Kakatiya University Branch, Warangal.

(3.) While the matters stood thus, he received Charge memo dt. 25-2-1286 from the General Manager (Operations), State Bank of Hyderabad (Disciplinary Authority-4th respondent) under Regulation 68. The following charges are revealed in the memo. (1) The petitioner failed to protect the bank's interest and to discharge his duties with utmost honesty, integrity, devotion and diligence, thus violating Regulation No. 50(4) of the State Bank of Hyderabad (Officers') Service Regulations, 1979. (2) He committed serious irregularities in the matter of claiming subsidy and margin money from Government, only to pass on undue ecuniary benefit of the subsidy and margin money to certain borrowers without actually undertaking any activity and thereby acted in the manner unbecoming of an Officer of the Bank, thus violating Regulation 50(4) of the said Regulations.