STATE BANK OF INDIA Vs. GOURISANKAR CHAKRABORTY

JUDGEMENT

(1.) This appeal is filed by the State Bank of India to challenge the judgment of the learned Single Judge dated 3rd December, 2019 passed in WP(C) No.46/2015.

(2.) Brief facts are as under :

(3.) Along with the charge sheet a statement of irregularities/lapses committed by the petitioner when he was posted as a Deputy Manager, State Bank of India, Agartala Branch was annexed. This document contained as many as 18 different allegations. 16 allegations pertained to different instances of defalcation of Bank funds by the petitioner. 17th allegation was that the petitioner had retained several Bank securities in his custody with mala fide intentions and the last allegation was that by above acts he had acted beyond his powers and thus, caused a loss of 48.14 lakhs to the Bank.