GOLAM JILANI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The appellant herein filed a writ-petition before the learned Single Judge challenging the enquiry report submitted by the enquiry officer, final order of punishment passed by the Disciplinary Authority and the subsequent order passed by the Appellate Authority affirming the said final order of the Disciplinary Authority.

(2.) The appellant was appointed as a messenger in the subordinate cadre of the respondent bank in the year 1979. The said appellant after obtaining bachelor degree in Arts from the University of Calcutta was promoted to the post of Assistant (Accounts) and thereafter was transferred to Pottery Road Area Branch in December, 1988. Subsequently, the appellant was transferred to Fort William Branch pursuant to his request.

(3.) The appellant while working in the Fort William Branch received a letter from the Branch Manager, Pottery Road Area Branch of the respondent bank on 22nd January, 2002 wherein certain allegations were made against the said appellant. The appellant was asked to submit his explanation in relation to those allegations within a period of 15 days from the date of receipt of the aforesaid letter. The appellant submitted his reply denying all the allegations made against him. The Disciplinary Authority was, however, not satisfied with the explanation of the appellant and placed him under suspension on 23rd May, 2002.