JIBAN KRISHNA BANIK Vs. TRIPURA GARMIN BANK

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned senior counsel assisted by Ms. R. Chakraborty, learned counsel appearing for the petitioner. None appears for the respondent-Tripura Gramin Bank.

(2.) The petitioner was an officer of Tripura Gramin Bank. He retired on 31/1/2017. During the continuation of his service he was promoted to the post of Scale-III Officer. When the petitioner was discharging his duty as scale-III Officer under the respondents, a departmental proceeding was initiated against him. The petitioner participated in the proceeding. Some relevant documents were introduced by the respondent-bank to substantiate the Article of Charges framed against the petitioner. Inquiry Officer reported his finding to the Disciplinary Authority. On receipt of the inquiry report, the disciplinary authority reverted the petitioner from the post of Scale-III Officer to the post of Scale-II Officer. The petitioner preferred departmental appeal to the appellate authority. The appellate authority after going through the representation submitted by the petitioner dismissed the same and upheld the order of reversal as passed by the Disciplinary Authority.

(3.) The order of penalty was challenged by the petitioner by way of filing a writ petition before this Hon'ble court. The said writ petition was dismissed by learned Single Judge of this court. The petitioner preferred an intra-Court appeal. The Division Bench after hearing the parties remitted the matter back to the respondents asking them to furnish inquiry report to the petitioner and proceed in accordance with law. The inquiry report was furnished to the petitioner. Thereafter, the petitioner submitted representation. On consideration of the said representation, the Disciplinary Authority imposed punishment reverting the petitioner from Scale-III Officer to Scale II Officer. Intra-departmental was submitted by the petitioner. The Appellate Authority upheld the order of reversion as passed by the disciplinary authority. Being aggrieved, the present writ petition has been filed.