JIBAN KRISHNA BANIK Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge by which his Writ Petition(C) No.205 of 2015 was dismissed. Brief facts are as under:

(2.) Petitioner was a Sr. Manager of Tripura Gramin Bank when a charge sheet dated 11.02.2012 was served upon him. Charges amounted to negligence in discharge of his duties which resulted into financial loss to the bank. It appears that according to the bank, a sum of Rs.22.00 lakhs was siphoned away by an employee of the bank working under the petitioner. The bank in the said charge sheet alleged that this was possible on account of negligence exhibited by the petitioner in discharge of his duties.

(3.) The petitioner denied the charges upon which departmental inquiry was conducted. Inquiry officer submitted his report dated 25.04.2013 to the disciplinary authority holding that the charges no.1 to 9 are established. The disciplinary authority neither provided a copy of the inquiry report to the delinquent nor an opportunity of making representation against the report of the inquiry officer. He passed the order of penalty dated 27.05.2014 reducing the petitioner to the lower grade of Manager(Scale-II) and fixing his salary to the basic of Rs.29,700/- in the said scale. With this order of penalty the disciplinary authority supplied the copy of the inquiry officer's report to the petitioner. Petitioner preferred departmental appeal which was dismissed, upon which a writ petition was filed which was also dismissed.