ARUN KUMAR GHOSH Vs. CANARA BANK

JUDGEMENT

(1.) Appellant has assailed the judgement and order dated May 21, 2024 passed by the learned single judge in WPO No. 401 of 2012.

(2.) By the impugned judgement and order learned single judge has dismissed the writ petition of the appellant challenging a decision High Court of Calcutta 29 th of August arrived at against the appellant in the disciplinary proceedings.

(3.) Learned senior advocate appearing for the appellant has contended that, there have been serious breach of the principles of natural justice so far as the appellant is concerned, in the disciplinary proceeding resulting in prejudice to the appellant. In support of such contention, he has drawn the attention of the court to the chargesheet issued as against the appellant. He has contended that, in the disciplinary proceeding, appellant requested for specified documents. He has referred to regulation 6 of the service regulations governing the disciplinary proceedings. He has contended that, request for documents had been wrongfully turned down resulting in prejudice to the appellant. In this regard, he has referred to the correspondence of the appellant and the response of the enquiry officer. He has also referred to Regulation 6 (11) of the Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 in this regard and contended that, the inquiring authority did not adhere to the procedure prescribed for grant of requested documents to the appellant resulting in breach of principles of natural justice and serious prejudice to the appellant.