Louis Lobo vs Vijaya Bank on 4 April, 2008

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Karnataka High Court

Louis Lobo vs Vijaya Bank on 4 April, 2008

Bench: H N Nagamohan Das

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Authority dawd 17.05.2001 compulsorily retiring the

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order dated 17.05.2001   «of penalty.

1..  learned counsel for the

may  that the request of an
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 the  "vTr'i.I'i ﬁwﬁ aruri as ii:u'a'r1 }'ﬁ
   a fair opportuxuty of aetamdmg himself in
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prooacuﬂon witness-an  on

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am ,5. an-" oppntrtum' "ty in tin

    11: is oonmnea that the respondent-

name Patric 'D'nouzn-.and anotm anti % a joint enquiry might m. have been mu. At thn %[% ma:~i1nt point or time, pe1:ltionerr,han not taluan the plea ;- h_e1;in_I.Isgi'1«,a;.:1_gri_1'Igt_gt_111_ag1i.gwtm=;n_ng znnilgagr uwuu ------------ -----um-rs-r--ru un- atﬂwﬂmaofreplyingwthe-m'tlolea ofchargeoorinthe am;uir1;r pa-nnarad.in_:I an thn qumtion of jni.r.I.t Inlélnum Inncﬂumllv Q"JIII'PL' I-inn nanululxr VII um ma; _ ~ M dun an 'Inn whlwl-Ia' Jlll.'l'.'I.I» GJIMW at this autumn that the respondent-haul; hall I. joint ewlquixy. Further, £""""" "' "' '"'"'f ii"? 7 nlnoad am: on _L_._A .-_.____..s ._ .1..- __....:4:...___..... .....'ag,| ..;.,I.;.'..-.=,-----Vr;.'|_..__ nlnutlnilzuum ~.I_L 2§9I.I;Iu'=.'.:£np:ny are idnzntlnal and that jam enquiry. Flzrtlnar, it in on the:

part of f'i:1 ' {;mt naming a joint an-u-nah-u in 'I-11: ﬁning!-_ 'Ihm'aﬁ:"" ' contanunn' of the peﬂﬂomr has not caused any loan to ' --bank on account of chuuaa lavaled . mu H ~_ [email protected].___I__ .1_..;. .n.._.___- _ 'I......._.." .__.............. .. ......I. mI-....___... .. Inln. IIUIII' Ill u:nu.I.'u ml :11:-muxuguw I. the bushnos of the branch has grown 1D0%.T11ednpoIi1uwea-adaublodundtlaaﬁrurnchrnnda \\J\/V proﬁt. Ithneoeunrytomtcthnlawlaiddnwnbytha 8upmInaCom1h1ﬂmmuof8TA'mBAHKOFmDm 4.11;: !L1\IC_1TH_E1'n! we; 33:; MED i=1 nrnamqs "'"""""" in iimﬁj "f ﬂ 435 at para 15

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u'a:"- imnnarwq in zmxngufy aﬁuanfampbym 142 who all §t%gis1blé__ mg:.%%%% the umumA at discharge his "WAT ' honuw.

aesougn.J% and to do nothing

-whichis bank omm. Good an innaparnbln £1-um every nﬁoarfampinyeu of ubueruti in i.Ia1!w.1.-'-.,|.e. 1?';-.!'.'*..I-.ﬂr.,.' it l.-. :2:

sigma amn_i1;1.b1e in w t1__n:A_t t_l.m__n: was 119 * "1z:qso oa' proﬁt which mama in the cane, tin omoerlemployee noted without authority. '1'!» very __diwiplino of an mrgnniaﬁon nmra particularly a bank :'u dnpacndant upon each ofitn oﬁcen and ..1__~{V\' 'vs -11-': -rm-riliril I IIQVI I HIIKIII TI UTCIIICFIIPIIVK' Till?" ' ___ _ j_.._ ____ _4_.__.

oﬂloen acting and op'ecratlng_with1n their allotted sphere. Aoﬂm beyond one':

nuﬂmrity in kg' itlalf 1 launch of diciplina and '3 a. misconduct. 'Tim charges thn reapomiesnte-Bank there was Ema: in gatitinxnr 1'1"-.'5'...'1 me f""'3' ' a. the petitioner may bank. a min::_____;' V.;.'i.p.....".,.'V.'.'.J "._.'.*~ 'L- .. I..__ 1__.__1 1.. _._.L___.__ .____..1 - -1- g::;s1._u£.; 'E31: chum' nunn 'in: al:u1.'.I:I:nII }l!nlu'I"y 01 as 1evm_on petitioner. The ' pun':lunaef1t depends upon scum-al factor: nature of charges. the ruponaibmty and 1-1-n---J ' :.»£a;n.g l..__..,l!liﬂl'"1..l_!I.l'1'|; gm 0.; rash g.-1.-gr-«I I-r ﬁ.ﬁIl1'"TT1q"llﬂIIlT' I115 G386. aann' "l.'.lI¢d' -U' ,;--~'*"' L/ petitioner was Branch - Manager responsible for the nﬁhimiuthahrnnnh.Ontl1unt1um-handFh1:-icD'Iu1m1 was any a clerk in the raapondonl: - Bank J-"XVIII luﬁallulnlulu Ill: III-I-IF! JJIIIIW-I535". HIE '. an Patric Dhoum cannot be 11: Driacip11nn.ry' Aut1nrxty' by tnk1r' ::g ff the gravity ofohargea, the lnngiﬂgf 7 ' In bf 'ch': cue, the by the ' For the s£§:1:e;d above, than writ petzlthn h Judge

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