ASIT KUMAR ROY Vs. BANGIYA GRAMIN VIKASH BANK

JUDGEMENT

(1.) The appellant/petitioner herein was a Clerk-cum-Cashier of Bangiya Gramin Vikash Bank. The said petitioner while discharging his duties as Clerk-cum-Cashier was placed under suspension by the Chairman of the said Bank. The Chairman of the said Bank assumed the power of the disciplinary authority and issued chargesheet to the said appellant/petitioner. The appellant/petitioner categorically denied all the charges levelled against him.

(2.) The enquiry officer after holding the enquiry submitted report and a copy of the said enquiry report was thereafter forwarded to the appellant/petitioner by the Chairman who claimed himself as the disciplinary authority. The appellant/petitioner was also granted opportunity to submit reply on the findings of the enquiry officer.

(3.) The appellant/petitioner submitted written submissions on the findings of the enquiry officer. In the said written submission, appellant/petitioner raised several objections in respect of findings of the enquiry officer and requested the disciplinary authority to exonerate the said appellant from all the charges as mentioned in the charge sheet. The Chairman of the Bank thereafter claiming himself as the disciplinary authority proposed the punishment of removal from service of the appellant/petitioner and before taking final decision with regard to the aforesaid punishment an opportunity of personal hearing was also granted to the appellant/petitioner. The appellant/petitioner was also informed that instead of appearing in person written representation can also be submitted.