- (1.) This writ petition was filed seeking to quash the order dated 12.8.1988 passed by the first respondent dismissing the petitioner from the service of the Kakatiya Grameena Bank, wherein the petitioner was working as Branch Manager. On appeal to the Board of Directors, the penalty of dismissal was confirmed and the appeal was rejected on 15.11.1988. During the pendency of the writ petition, the petitioner filed an application to implead the Board of Directors as the respondent and the same was ordered by this Court on 25.8.1992. The petition seeking amendment of the prayer to set aside the appellate order dt. 15.11.1988 was also ordered by this Court on the same date.
(2.) The learned counsel for the petitioner has challenged the order of dismissal on various grounds - some of which are not specifically raised in this writ petition. However, it is not necessary for me to consider these arguments and express a view on the merits of the case, having regard to the fact that I am accepting the principal contention advanced by the learned counsel for the petitioner that the appellate order is bad in law.
(3.) It is submitted by the learned counsel for the petitioner that the appellate order is vitiated by reason of failure to spell out any reasons. Under Regulation 31(2) of the Staff Service Regulations, 1983 framed by the Kakatiya Grameena Bank, the appellate authority "shall consider whether the findings of the disciplinary authority are justified and whether the penalty imposed is adequate and pass suitable orders as early as possible". The resolution of the Board of Directors rejecting the petitioner's appeal reads as follows : "The Board, after careful consideration of all the aspects of the case and the appeal preferred by Sri B. Vasantha Kumar, decided to confirm the punishment of dismissal from service imposed by the disciplinary authority." Thus, indisputably the appellate order is bald and it does not spell out any reasons. What all we get from the said order is that the Board of Directors have decided to confirm the punishment imposed by the disciplinary authority.;