GENERAL MANAGER Vs. MADHUSUDAN MALLICK

JUDGEMENT

(1.) I.A. No.1094 of 2020

(2.) This appeal by Syndicate Bank is directed against the judgment dated 26th February, 2020 passed by the learned Single Judge disposing of W.P.(C) No.18668 of 2010 which was filed by the Respondent herein.

(3.) By the impugned order, the learned Single Judge has set aside the order of the Disciplinary Authority (DA) as well as the Appellate Authority (AA) on the ground that there was no proper enquiry by the Enquiry Officer (EO) and remitted the matter to the EO for fresh enquiry in regard to the charges framed against the Respondent by providing sufficient opportunity to defend his case in the event that he seeks it. Further since sufficient time had already been lost, if the particular EO was unable to conduct the enquiry, it would be open to the Appellant to appoint a new EO, who would, after accepting the written statement of defence to be filed by the Respondent within two weeks, conduct a fresh inquiry and submit a report within three months from the date of submission of the written statement of defence.