AMIYA KUMAR MUKHERJEE Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) This is an application challenging the dismissal of the writ petitioner from service. The order of dismissal dated 31st March, 1988 is annexed at page-137 of the writ petition.

(2.) Mr. Ganguly, appearing for the writ petitioner has taken three principal points. First he submitted that the substance of the allegation regarding the writ petitioner permitting withdrawal from accounts in excess of his discretionary limits has not been established and the decision has in fact been reached without considering the relevant materials in that regard. He said that the relevant material in that regard is reproduced in his answer to the supplementary affidavit of the writ petition. For substantiating his argument he pointed out page 10 of the annexures to this answer and he also relied upon the portions of the Annexures to the writ petition specially at pages. 125 and 132.

(3.) The second point of Mr. Ganguly was that in so far as the documents are concerned which were relied upon by the Bank, a list thereof would appear at page 133 of the Annexures to the writ petition. His case is that his client did not get inspection of items Nos. 19 to 23 and as such his client was denied an opportunity of fair hearing at the enquiry proceeding.