BANK OF INDIA Vs. TAPAN KUMAR SIL

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant-Bank of India and its Zonal Manager of Kolkata zone from the judgment and oader dated January 16, 2002 passed by the learned single Judge in the writ petition filed by the writ petitioner/ respondent No. 1 herein. By the said judgment and order learned single Judge of this court allowed the said writ petition and quashed the impugned orders passed by the bank authorities.

(2.) FROM the records it appears that the concerned disciplinary authority of the appellant bank initiated disciplinary proceedings against the writ petitioner/ respondent No. 1 by issuing the charge-sheet dated August 4, 1993 which contained the following charges:

(3.) BY written representation dated October 1, 1993, said writ petitioner/respondent No. 1 herein replied to the aforesaid charge-sheet dated August 4,1993 denying all the allegations mentioned in the said charge-sheet. Ultimately, the Enquiry Officer upon conducting the enquiry proceedings in relation to the aforesaid charges mentioned in the charge-sheet dated august 4, 1993 submitted the enquiry report on september 6, 1994.