BIMAL KUMAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner being as employee of Untied Commercial Bank was suspended by an order of suspension issued on December 22nd, 1990 by the assistant General Manager. Competent Authority of the Bank in exercise of the powers conferred upon him by Regulation 12 of UCO Bank Officer employees (Discipline and Appeal) Regulations. 1976. It was also stated in the said suspension order that the petitioner shall not leave the head-quarters without previous permission from the Assistant General manager.

(2.) THEREAFTER another order was passed on June 3rd, 1991 in which it was stated that the disciplinary proceeding was contemplated against the petitioner and a case against the petitioner in respect of a criminal offence at Rajabazar Branch has subsequently, come under Investigation/inquiry by the central Bureau of Investigation (shortly termed as cbi ).

(3.) IT was also stated In the order of assistant General Manager that in exercise of the powers conferred on him by Regulation 12 of the UCO Bank officer Employees' (Discipline and Appeal) Regulations 1976, the suspension of the said Shri Das from; service, shall, also be treated as suspension where a case against him in respect of criminal offence is under Investigation/inquiry.