JAHAR LAL GUHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment of the Court was as follows:- The legality of the order of dismissal of the petitioner from service, passed by the Chairman of the Kalna Town Credit Co-operative Bank Limited on 23rd September, 1997 being Annexure 'D' to this writ petition at page 28, is under challenge in this writ petition at the instance of the dismissed employee.

(2.) The petitioner was the Assistant Manager of the said Co-operative Bank. On detection from the records that the petitioner did not deposit various amounts after realisation of the same from different customers of the said Co-operative Bank the petitioner was directed by the Chairman of the said Co-operative Bank by his Order being No.87 dated 26th May, 1997, to deposit the entire amount which he did not deposit after collection together with interest thereon with the Bank within 31st May, 1997. By the said order, the petitioner was also directed to reconstruct the destroyed and/or torn paper relating to the Gold Loan Register of two of the customers of the said Co- operative Bank in the presence of the Treasurer and to deposit the same with the Secretary of the said Co-operative Bank.

(3.) By the said order, the petitioner was also directed to show-cause within 7th June, 1997 as to why he will not be dismissed from service.