BHABATOSH CHANDRA DAS Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) This is a writ by a former employee of United Bank of India. He was working as Manager in the Bidhan Sarani Branch of the bank. He was so posted from June 14, 2004.

(2.) As his retirement was approaching, he was charged with misconduct in his service. Enquiry proceedings were initiated which resulted in a finding of grave fault. Enquiry was made and its report placed before the Discipiinary Authority. The Disciplinary Authority found him guilty and on March 19, 2007 imposed the punishment of removal from service. He appealed against that decision to the appellate authority which on October 3, 2007 affirmed that order.

(3.) From the time of passing of the order of the appellate authority the writ Petitioner had slightly more than two years of service left. He was due to retire after October 31, 2009.