ASIM CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner herein has challenged the order of termination dated 8th May, 2000 issued by the Chief Executive Officer of the Burdwan Central Co-operative Bank Limited in pursuance to the resolution of the Board of Directors of the said bank.

(2.) It has been alleged on behalf of the petitioner that the respondent authorities herein have terminated the service of the petitioner illegally, wrongfully and in violation of the prescribed service rules as applicable to the petitioner herein. The learned counsel of the petitioner submits that the acts of misconducts were allegedly committed by the petitioner while serving as an employee of a different organisation before joining the services of the respondent Burdwan Central Co-operative Bank Limited.

(3.) It has also been alleged on behalf of the petitioner that the respondent Burdwan Central Co-operative Bank Limited being the subsequent employer had no lawful jurisdiction and/or authority to initiate the disciplinary proceedings against the petitioner in connection with the allegations of misconduct alleged to have been committed by the petitioner while serving under the previous employer. It has been specifically submitted on behalf of the petitioner that the authorities of the said bank never made any allegation against the petitioner in relation to the discharge of his duties as an employee of the said respondent bank.