S K PODDAR Vs. CHAIRMAN PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The writ petition is working in the Hindustan Commercial Bank Ltd. A charged sheet was issued on 08/03/1985 and it is not necessary to refer to the details mentioned therein. On 10/04/1985 the petitioner sent his explanation to the charge-sheet. On 28/03/1985 and 02.04.1985 the second charge-sheet was issued. On 22/04/1985 the petitioner sent his reply to the second charge-sheet. On 23/12/1985, the Hindustan Commercial Bank Ltd. passed the order of dismissal of the petitioner. The order reads as under: THE HINDUSTAN COMMERCIAL BANK LTD (REGD. OFFICE: 59/29, Kasturba Gandhi Road, Kanpur) (Central Office: 2 Sarvodaya Nagar, Kanpur) 23rd December 1985 No. P/85/902 REGISTERED Shri S.K. Poddar, Officer under Suspension, 11/A, Dilkhus Street, P.O Circus, Calcutta - 17. Dear Sir, ORDER

(2.) The Hindustan Commercial Bank Ltd. did not hold any inquiry before passing the above order. As provided under Rule 13 of Officer Employees Discipline and Appeal Rules, the petitioner preferred an appeal to the appellate authority.

(3.) During the pendency of the appeal before the appellate authority of the Hindustan Commercial Bank Ltd. was amalgamated with the Punjab National Bank which is the Respondent. On 18/12/1986 the Government of India issued notification under Section 45 (7) of the Banking Regulation Act, 1949. The scheme relating to the amalgamation.