MIR NAGVI ASKARI Vs. ANDHRA BANK AND ORS.

JUDGEMENT

(1.) Heard learned counsels for the petitioner and learned counsel for the opposite party Nos. 1 to 3. This writ petition has been filed for following reliefs:--

(2.) The case of the petitioner is that he had joined in his service as a Clerk (Temporary) in Andhra Bank at the Head Office, Hyderabad on 12.10.1973. Then he was confirmed and permanently appointed as Clerk in Andhra Bank at the Head Office 27.03.1974. The petitioner was promoted as Officer in Scale-I (Junior Management) and posted at Pentavellie Branch, Andhra Pradesh w.e.f. 31.12.1980 and then promoted to Scale-II (Middle Management) and posted as Branch Manager, Karwan Branch, Hyderabad, A.P. w.e.f. 31.10.1988. The petitioner thereafter transferred and posted at Bills Department, Fort Branch, Bombay on 09.07.1991 and thereafter posted at funds Section of Funds and Securities Department of the said Fort Branch, Bombay w.e.f. 19.11.1991.

(3.) While the petitioner was posted at Funds and Securities Department of the Fort Branch in Mumbai an allegation was levelled against him regarding credit facilities of Rs. 7 Crore having been extended in favour of one Hiten Prasad Dalai who was a Stock Broker on the basis of Banker's Cheque dated 04.12.1991 issued by the Bank of Karad, Fort Branch, Mumbai in favour of Hiten Prasad Dalai.