BAKUL CHANDRA DEY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner herein has filed this writ petition challenging the validity and/or legality of the disciplinary proceedings initiated against the said petitioner.

(2.) It has been alleged on behalf of the petitioner that the departmental enquiry was conducted on a concocted allegation manufactured in a calculated manner by the respondent No. 5 to satisfy the personal vengeance. It has been specifically urged on behalf of the petitioner that the enquiry was not conducted in accordance with law upon observing the prescribed procedures and rules as are applicable in this regard. It has further been submitted on behalf of the petitioner that the disciplinary proceeding was concluded in the present case even without supplying the enquiry report to the petitioner.

(3.) It has been alleged by the respondents that the petitioner on 25th July, 1969 instructed one Khageshwar Burman, an employee of the North Bengal University to withdraw money from the savings bank account of one Sri Santosh Kumar Ganguly and thereby tried to or attempted to commit fraud. According to the agent of the State Bank of India, Siliguri Branch, the petitioner herein picked up the pass book of the said Santosh Kumar Ganguly from the savings bank counter of the said bank and thereafter presented letter of withdrawal alongwith the said pass book to the savings bank counter through the said employee of the North Bengal University with an intention to defraud the bank.