- (1.) Leave granted.
(2.) Appellant is aggrieved by and dissatisfied with a judgment and order dated 4.6.2007 passed by a Division Bench of the Andhra Pradesh High Court in Writ Appeal No. 627/628 of 2005 whereby and whereunder it refused to interfere with the judgment and order passed by a learned Single Judge of the said Court in WP No. 476 of 2001.
(3.) Respondent at all material times was an employee in the appellant Bank. He was placed under suspension on or about 13.8.1998. A departmental proceeding was initiated against him. 12 items of charges were drawn up; charge Nos. 11 and 15 whereof read as under: "Charge No. 11: He authorized cash and transfer credits to the demand loan accounts against pledge of gold ornaments of Smt. P. Lakshmi, his wife, from out of proceeds of loan amounts released to two DIR and one cash credit borrowers. Thus he facilitated his wife to get undue pecuniary benefit by permitting unauthorized adjustments which were done with his prior knowledge. Charge No. 15: He sanctioned and released loans to his close relatives in contravention of H.O. Cir. No. ADV/98 of 1976 dated the 2nd December, 1976.";