NIKHIL RANJAN BHOWMIK Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) This writ application has been filed challenging the order dated September 26, 1998 (Annexure-E) imposing on the petitioner penalty of withholding ten yearly increments and recovery of a sum of Rs. 1,15,175.00 along with interest thereon and also the purported appellate order said to be passed by the Board of Directors, Tripura Gramin Bank and communicated by the General Manager of the Bank on March 6, 2000 and received by the petitioner on March 29, 2000 (Annexure-G).

(2.) The petitioner herein entered into service under the Tripura Gramin Bank, respondent herein as Field Supervisor in 1980 and later on he was promoted as Branch Manager. On August 11, 1994 when the petitioner was working at Kadamtala Branch of the respondent Bank as Branch Manager, a Memo was issued to. the petitioner asking him to show cause as to why a disciplinary action should not be initiated against him for sanctioning loans violating Head Office instructions that is Annexure-A to the writ application. The charges are broadly as follows:

(3.) Thereafter, vide Annexure-C charge sheet was issued against the petitioner along with the articles of charges and the list of witnesses etc. That chargesheet along with documents is a voluminous bunch. A reply was sent. Thereafter, Inquiry Officer was appointed. The petitioner herein was given defence assistant and the enquiry proceeded and in the enquiry on January 15, 1996 the following was recorded: