SATYABRATA SEN Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) Challenge in this writ petition is the initiation of departmental proceeding, conduction of inquiry and the final order passed in the proceeding initiated against the petitioner.

(2.) The petitioner joined United Bank of India as Senior Engineer in the year 1972. The petitioner ultimately was confirmed in the post after probation and in the year 1981 he was promoted to the post of Assistant General Manager (Engineering and Estates). The petitioner was selected by the departmental promotion committee and was promoted to the post of Top Management Grade Scale-VI from Senior Management Grade Scale V. Ultimately, the petitioner was confirmed in the Bank's top management Grade Scale VI as Deputy General Manager (Reconstruction and Counselling) w. e.f. July 11, 1990. At this stage the petitioner was served with a charge-sheet issued by the General Manager (Credit) and disciplinary authority of the petitioner. In the charge-sheet dated December 22, 1990 the petitioner was charged with certain alleged events/incidents relating to the period prior to his promotion and confirmation to the post of Deputy General Manager (Reconstruction and Counselling) in Top Management Grade Scale VI. The said charge-sheet was issued by the then General Manager (Credit).

(3.) The petitioner challenged the said charge-sheet in the writ petition before Hon'ble Justice KALYANMOY GANGULI (As His Lordship then was) on August 23, 1991. After hearing the parties His Lordship passed an interim order to the extent that proceeding would continue but no final order should be passed without the leave of this High Court. The disciplinary proceedings were directed to be completed within a period of three months from the date of communication of the order.