(1.) This writ application is directed against the charge-sheet dated July 16, 1984, enquiry report dated June 29, 1989 and the order of punishment dated May 31, 1999 passed against the petitioner.
(2.) The brief history of this case is as under:
(3.) The petitioner was working for gain as Lower Division Clark under the respondent bank. Subsequently he was promoted to the post of out door officer. A charge-sheet dated July 16, 1984 was issued against him. The petitioner submitted his reply dated August 13, 1984 to the above charge-sheet. An enquiry was conducted against him. An enquiry report was submitted by the enquiry officer to the disciplinary authority. Thereafter, a show-cause notice dated February 21, 1986 was issued by the disciplinary authority under the provisions of the proviso to rule 48(f) of the West Bengal Cooperative Societies Rules 1974 directing the petitioner to show-cause as to why he should not be removed from the service of the respondent bank. The petitioner submitted his reply dated March 5, 1986 to the above show cause notice. By virtue of the order dated March 15, 1986 the services of the petitioner was terminated.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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