DEHI RAM BARUAH Vs. REGIONAL MANAGER UCO BANK

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned Senior Counsel for the Petitioner. None has appeared on behalf of the Respondents.

(2.) The Petitioner, while working as clerk-cum-cashier at UCO Bank, Mukalmua Branch, a disciplinary proceeding was drawn against him and he was served with a charge-sheet, dated 14.1.2004, which read as under:

(3.) As the Petitioner denied that he had committed 'gross misconduct' as alleged against him, an enquiry was held. The enquiry officer found the Petitioner not guilty of the first charge, namely, charge No. 1(a), but found the Petitioner guilty of the second charge, i.e., charge No. 1(b). The findings were accepted by the disciplinary authority; whereupon penalty of dismissal from service was imposed on the Petitioner by order, dated 14.10.2005, passed by the Respondent No. 2. Aggrieved by the findings of 'gross misconduct', reached against him, and also the penalty imposed by the order, dated 14.1.2005, aforementioned the Petitioner preferred an appeal. As the appeal has been rejected by an order, dated 18.1.2006, by the Respondent No. 3, the Petitioner has impugned the finding of guilt, reached against him, on charge No. 1(b) and also the penalty of dismissal from service, imposed on him, by filing this writ petition, under Article 226 of the Constitution of India, seeking issuance of appropriate writ(s) setting aside and quashing the orders, dated 14.1.2005 and 18.1.2006, aforementioned.