G A SARMA Vs. SYNDICATE BANK MANIPAL

JUDGEMENT

(1.) The petitioner while serving as Branch Manager at Banaganapalli and at Proddatur, a charge memo was issued to him on 21-12-1984 alleging certain misconduct against him under the Bank's Conduct Regulations. The management, after holding departmental enquiry, removed the petitioner from the service as a disciplinary measure with effect from 4-1-1986. Aggrieved by the said disciplinary action, the petitioner filed Writ Petition No. 16692 of 1986 in this Court. The learned single Judge of this Court after appreciation of evidence on record came to the conclusion that the findings recorded by the enquiring authority and accepted by the disciplinary authority are without basis. The learned single Judge also thought that penalty of removal imposed on the petitioner-delinquent was disproportionate to the gravity of mis-conduct alleged to have been committed by the petitioner-delinquent. In that view of the matter, the learned single Judge disposed of the writ petition by his order dated 7-4-1998.

(2.) The operative portion of the order reads thus:

(3.) The management of the bank being aggrieved by the order of the learned single Judge preferred Writ Appeal No.864 of 1988 in this Court. When the writ appeal was pending, there were certain interim orders. I do not think it necessary to refer to those interim orders in view of the fact that the said writ appeal was dismissed as having become infructuous on 26-3-1997 on the submission made by the learned Standing Counsel for the management.