SUBHAS CHANDRA BASU Vs. BANK OF BARODA

JUDGEMENT

(1.) This writ petition was moved before this Court on February 9, 1989, inter alia, challenging the impugned chargesheet dated November 19, 1987, being annexure "C" to the writ petition and the departmental proceeding initiated by the respondents Bank of Baroda autho- rities against the writ petitioner Subhas Chandra Basu, who was working as Senior Manager, posted at International Business Branch Bank of Baroda, Ruby House, Calcutta, at 8B, India Exchange Place, Calcutta-1.

(2.) Mahitosh Majumder, J, at the time of admission of the writ petition, directed the respondents to produce the records and also directed the writ petitioner to co-operate with the disciplinary authority without prejudice to his basic and foundational objection to the charges being stale in nature, according to His Lordship.

(3.) This writ petition has come up for final hearing in the presence of Mr. Jatin Ghosh, learned Advocate appearing for the Bank of Baroda authorities, along with Mr. Sunil Chatterjee, learned Advocate.