RANJAN BANDYOPADHYAY Vs. BANK OF BARODA

JUDGEMENT

(1.) Appeal is by the writ petitioner and directed against a judgment and order dated August 10, 2023 passed in W.P.A. 29790 of 2016.

(2.) Report in the form of an affidavit called for by us filed in Court be taken on record.

(3.) Learned advocate appearing for the appellant submits that, the appellant was not served with the documents along with the charge sheet. He submits that, the Enquiry Officer acted as a prosecutor. Enquiry Officer proceeded to disbelieve and believe the same witnesses of the prosecution. Enquiry Officer acted beyond the changes of the charge sheet. He points out that prosecution could not prove the charges leveled as against the appellant.