KALAKAR CHAKRA Vs. ORISSA GRAMYA BANK

JUDGEMENT

(1.) This petition challenges the enquiry report dated 31.7.1992, vide Annexure-4, submitted by the Enquiry Officer, opposite party no.3; order of dismissal passed by the disciplinary authority on 29.9.1992, vide Annexure-7 and the order of the appellate authority dated 18.7.1994, vide Annexure-11, confirming the said order.

(2.) Shorn of unnecessary details, the short facts of the case of the petitioner are that he was appointed as Sweeper-cum-Water Boycum-Messenger on temporary basis in Baitarani Gramya Bank, Soso Branch, in the district of Keonjhar. He worked there upto August, 1986. Thereafter, he was transferred to Bato Branch and then to Dhanda Branch. While working there, he was placed under suspension pending disciplinary proceeding on 18.6.1991. On 14.8.1991, the charge sheet was served to enquire into the following charges:

(3.) An additional affidavit has been filed stating therein that the incident occurred in the year 1985. The Central Bureau of Investigation (CBI) lodged an FIR on 15.1.1989 and took up the investigation. After completion of investigation, charge sheet was submitted against three employees of the Bank, namely, Banshidhar Sahu, Nityananda Das and Kunar Hansdah. The petitioner was interrogated by the CBI. No charge sheet was filed against him. The departmental proceeding initiated against Banshidhar Sahu was stopped during pendency of the criminal case. He was acquitted in the criminal case. No departmental proceeding was initiated against other two employees.