STATE BANK OF INDIA Vs. RANJIT KUMAR CHAKRABORTY

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) We have gone through the Order passed by the Division Bench of the Calcutta High Court and we are in full agreement with the same.

(3.) The respondent was charge-sheeted and an informal enquiry was held against him and he was found guilty of all the charges except one charge. However, the Disciplinary Authority was not competent to pass a major penalty. Therefore, all the papers were placed before the competent authority for passing the major penalty. The Appointing Authority passed the major penalty of dismissal from service without hearing delinquent.