LAWS(CAL)-2022-7-82

BANGIYA GRAMIN VIKASH BANK Vs. MANGAL PRASAD ADHVARYU

Decided On July 15, 2022
Bangiya Gramin Vikash Bank Appellant
V/S
Mangal Prasad Adhvaryu Respondents

JUDGEMENT

(1.) This appeal is directed against the order passed by the Hon'ble Single Bench in WPA 9393 of 2020 dt. 7/1/2021.

(2.) The Chairman of the appellant bank being the Disciplinary Authority of the respondent no.1 initiated a disciplinary proceeding against the respondent no.1 vide Charge sheet dt. 3/1/2005 with the following charges:-

(3.) Therefore, in contravention of Regulations 17, 19 and 30 (1) of Mallabhum Gramin Bank (Staff) Service Regulation, 1980, the following charges are leveled against you:-