S. RAMCHANDER RAO Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following relief:

(2.) The brief facts of the case are that the petitioner was working with the Respondent bank as an Assistant General Manager. The petitioner had been placed under suspension on 28/7/2014, and a chargesheet dtd. 28/10/2016 was issued to him along with two annexures detailing the articles of charge and the list of loans approved by the petitioner while he was working as the Chief Manager of the Gudivada Branch. The petitioner was called for a domestic enquiry, which was conducted on 14/2/2017, and the findings of the domestic enquiry were issued to the petitioner vide a letter dtd. 24/7/2017. Based on the said enquiry report, the 3rd respondent, General Manager (HR) and Disciplinary Authority, Andhra Bank, issued orders for dismissal of the petitioner from service under Regulation 4(j) of Andhra Bank Officer Employees' (Dismissal &Appeal) Regulations vide a letter Lr. No. 666/20/V/T-1568/430, dtd. 21/8/2017. The petitioner, aggrieved by the above order, preferred an appeal to the 2nd respondent, The Executive Director and Appellate Authority, who, after perusing the evidence available on record, upheld the decision of the 2nd respondent, vide a speaking order dtd. 30/11/2017, which is the impugned order herein.

(3.) The learned counsel for the petitioner has submitted that the order passed by the 2nd Respondent dtd. 30/11/2017 is illegal, owing to procedural lapses and violation of the principles of natural justice. He further submitted that the respondent bank should treat the period from the date of his suspension to the date of his retirement, as on duty with all consequential benefits.