NACHIKETA SENGUPTA Vs. BANGIYA GRAMINVIKASH BANK

JUDGEMENT

(1.) By this writ petition, the legality and propriety of the charge-sheet vide.dtd. 7/6/2013 issued in contemplation of a disciplinary proceeding against the petitioner, the findings of the enquiry officer, the order of punishment dtd. 23/6/2014 and the order of the Appellate Authority dtd. 3/12/2014 have been called in question by the petitioner.

(2.) Shorn of unnecessary details, the facts as projected in the writ petition are that the petitioner joined as Scale-I officer in Mallabhum Gramin Bank in 1984 and in 2005, he was promoted to the post of Scale-II officer. In 2007, Mallabhum Gramin Bank was amalgamated with the Bangiya Gramin Vikash Bank (hereinafter referred to as the bank). The Bangiya GraminVikash Bank (Officers and Employees) Service Regulations, 2010 (in short, the Service Regulations, 2010), which came to effect on 15/11/2010, was promulgated to govern the service conditions of the officers and employees of the bank. The Service Regulations, 2010 was amended by Bangiya Gramin Vikash Bank Service (Amendment) Regulations, 2013 which came into effect 12/8/2013.

(3.) In 2008, the petitioner was transferred to the Mathpukur Branch of the bank as Branch Manager (Scale-II Officer) and in 2012, he was transferred to Uttar Dinajpur Regional Office as Manager. By an order dtd. 15/12/2012, the Competent Authority and Chairman of the bank placed the petitioner under suspension pending disposal of the department enquiry and its final decision.