D JAGADEESAN Vs. BANK OF BARODA

JUDGEMENT

(1.) THE petitioner, the former Senior Manager of the first respondent Bank is questioning the legality and correctness of the Order of the Executive Director of the Bank.

(2.) THE Executive Director, the first respondent herein, confirmed the Order of the second respondent the General Manager, who is the Disciplinary Authority and thereby the Order of dismissal of the petitioner is confirmed.

(3.) THE Order of dismissal is based on an allegation of misappropriation of the bank money to the tune of Rs. 50,000/ -. There are some more charges.