CHAIRMAN HINDUSTAN COMMERCIAL BANK LTD Vs. U PUNDAREEKAM

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment dated Nov. 6, 1987 allowing W.P. No. 3251 of 1984. The writ petition was filed by the respondent herein for the issuance of a writ of mandamus directing the respondents therein who are the appellants herein to reinstate him as Branch Manager.

(2.) The respondent herein was appointed by the Hindustan Commercial Bank Limited on October 11, 1977 as the Branch Manager at the Hyderabad Branch. He was served with a charge memo dated February 22,1980 alleging that he made unauthorised advances in excess of his discretionery limits. An explanation was submited to the charge memo on March 12, 1980. He was placed under suspension pending enquiry by an order dated June 20,1980. A supplementary charge memo dated July 1, 1980 was served on him alleging that even after service of the charge memo dated February 22, 1980, he made unauthorised advances to the tune of Rs. 15. 66 lakhs. Ultimately, he was dismissed from service through the reference No. E/81/ 1846 dated July 8, 1981. Questioning the order of dismissal, he filed the writ petition.

(3.) The Hindustan Commercial Bank Limited (hereinafter referred to as the Bank) was incorporated as as a Public Limited Company on August 11,1943 under the Indian Companies Act with its Registered Office at 59/29, Kasturbhai Gandhi Road, Kanpur, Uttar Pradesh. The Bank opened its branch office at Hyderabad in the year 1977 and the respondent herein was appointed as the Branch Manager on October 11, 1977. He was dismissed from service on July 8, 1981. The Bank was amalgamated with the Punjab National Bank, which is one of the Nationalised Banks, on December 18, 1986. The present writ petition was filed in the year 1984.