M KRUPAKARAN Vs. CORPORATION BANK
LAWS(KAR)-2016-8-94
HIGH COURT OF KARNATAKA
Decided on August 03,2016

M KRUPAKARAN Appellant
VERSUS
CORPORATION BANK Respondents




JUDGEMENT

- (1.)Petitioner was working as a Branch Manager in the respondent Corporation Bank. Articles of charges were issued against him alleging certain acts of misconduct. Charges pertained to (a) advancing loan in favour of 43 persons in excess of power and authority conferred as per the Regulations (b) unauthorized absence for a period of nearly 3½ months (c) dealing with the customer of the bank in the matter of purchase of a car.
(2.)A disciplinary enquiry was held by appointing an enquiry officer. In the course of enquiry, bank adduced evidence producing as many as 130 documents. 8 witnesses were examined. Petitioner did not adduce any evidence. He produced 19 documents and also cross-examined witnesses examined by the bank.
(3.)The enquiry officer submitted a report dated 01.12.2007 finding petitioner guilty of all charges. The disciplinary authority, after providing an opportunity to petitioner to have his say with regard to findings recorded by the enquiry officer, passed the order imposing penalty of dismissal on 17.01.2008. Appeal filed by petitioner before the Appellate Authority was dismissed on 21.06.2008. Petitioner sought for review of the order passed by the Appellate Authority. The said petition was also dismissed. In this background, aggrieved by the punishment of dismissal imposed confirmed in appeal by the appellate authority, present writ petition has been filed.


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