G SATYANARAYANAMMA Vs. CANARA BANK BANGALORE

JUDGEMENT

(1.) The petitioner was a clerk- cum-cashier of the Canara Bank-first respondent. Pursuant to the disciplinary proceedings she was dismissed from service by order of the third respondent dated 13-7-1994. The petitioner preferred an appeal to the second respondent, which was also rejected by orders dated 30-12-1994 and consequently she is before this Court assailing the penalty of dismissal visited on her. Having regard to the ultimate contentions urged for consideration before this Court, the brief conspectus of the facts relevant to be noted are as under:

(2.) The petitioner submitted an explanation, and a regular enquiry was also conducted regarding which there is no complaint. The Enquiry Officer submitted his report on 14-5-1994 giving a finding that the petitioner was guilty of the charges levelled. Subsequently, the petitioner was also issued a notice enclosing a copy of the enquiry report. The explanation of the petitioner was received and on 20-6-1994 another notice was issued to the petitioner proposing penalty of dismissal and calling upon the petitioner to attend personal hearing on 27-6-1994 in that behalf.

(3.) The petitioner attended the personal hearing on the said date and by orders dated 30-7-1994 the third respondent/disciplinary authority issued orders dismissing the petitioner from service on the basis of the charges found proved by the Enquiry Officer on examination of the evidence.