GOVERDHAN SINGH Vs. SYNDICATE BANK AND ANOTHER

JUDGEMENT

(1.) The present petition is preferred against the order dated 26-3-99 by which, the petitioner was compulsorily retired from the bank services. The petitioner also challenged the enquiry report dated 14-12-1998 and the appellate authority order dated 14-5-99.

(2.) Brief facts of the case are that the petitioner joined the Bank Service on 7-1-85 as an officer at Udippi, Karnataka recruited directly after due selection. The petitioner was served with a charge-sheet vide letter dated 22-9-97 issued by the Industrial Relation Cell under Regulation No. 6 of the Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 (for short, Discipline and Appeal Regulations of 1976). After issuing the charge-sheet, the enquiry officer was also appointed by the Bank on 12-10-98 and the enquiry officer recorded the statements of witnesses and after considering the witnesses, the enquiry officer found the charges proved against the petitioner and the petitioner was found guilty of negligence in discharging his duties. The enquiry officer submitted his report to the disciplinary authority.

(3.) Vide order dated 26-3-99, the petitioner was compulsorily retired from service and was also relieved from the service on 31-3-99. Against the order dated 26-3-99, the petitioner preferred appeal to the appellate authority on 12-4-99 which resulted in dismissal on 14-5-99.