KRISHNA PRITI GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Shyam, learned Counsel appearing for the Petitioner. Also heard Mr. N. Baruah, learned standing counsel who represents the Respondent Nos. 1 to 4. The Respondent No. 5, has not participated in this proceeding.

(2.) The Petitioner who is a Middle Management Level III Officer in the State Bank of India (SBI) has approached this Court to challenge the inquiry finding and the penalty, pursuant to a disciplinary proceeding conducted against him challenge the inquiry finding and the penalty, pursuant to a disciplinary proceeding conducted against him.

(3.) Since the first 3 allegations were not found to be proved by the Inquiry Officer, we may take note of the D.O.'s reply in response to the allegation No. 4. In his reply dated July 20, 2004 the D.O. claimed that the complaint of Respondent No. 5 was false and have been engineered by the complainant and some of the Bank's staffs, who were enimical to the Branch Manager (DO), because of his strict enforcement of the Rules in the Lerie Branch of the SBI.