NATIONAL BANK FOR AGRICULTURE Vs. KUNAL CHATTERJEE

JUDGEMENT

(1.) The appeal challenges the judgment dtd. 21/9/2017 passed by the learned Single Bench in W.P. No. 12624(W) of 2005. In this judgment, the Single Bench set aside the order of the Disciplinary Authority (DA) dtd. 8/5/2001, as well as the order of the Appellate Authority (AA). The Court further directed the authorities to grant all consequential benefits to the writ petitioner/respondent within a specified time frame.

(2.) Before delving into the issues involved in the appeal, the key facts that led to its filing must be noted, which are as follows:

(3.) Mr. Majumder, learned Sr. Advocate, appearing in support of the appeal, inviting our attention to the charge-sheet submitted that on one Sunday, it was spotted that certain scandalous words involving a lady employee were written by the respondent on the wall of the bank. On next day i.e., on Monday, there was an uproar on that issue. As a result, disciplinary proceedings were initiated against the respondent, along with three other employees, whose involvement and active participation in the misconduct were established. Answering our query, Mr. Majumder informed us that those three employees were subsequently transferred to different branches of the bank.