ARUN KUMAR ROY Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by the Annexure-H order dated 21.3.2006, by which pursuant to the departmental proceeding, he was dismissed from service of the respondent Bank as Senior Manager (Security). He is also aggrieved by the appellate order dated 26.6.2006, by which the departmental appeal preferred by him against the order of dismissal, was also rejected.

(2.) THE petitioner while was serving in the respondent Bank as Senior Manager (Security) was served with the charge sheet dated 13.8.2005 containing the statement of allegations and attributing misconducts as follows :-

(3.) THE above charge sheet was preceded by a show cause notice to the petitioner regarding illegal possession of the revolver to which the petitioner had replied vide Annexure-A letter dated 6.6.2005. Being not satisfied with the reply, the Bank had issued the aforesaid charge sheet. In his reply, the plea of the petitioner was that since his transfer to Bhopal from Ahmedabad was unexpected and sudden and it was due to exigencies of organizational need, he had to proceed to Bhopal immediately to take charge there and consequently could not hand over the revolver to the Bank. According to the said reply, he had deposited the revolver with a gun dealer on technical ground for safe custody and timely maintenance of the weapon. It was also stated in the reply that the gun licence was to expire on 31.12.1999 and since the renewal permission was needed, he made repeated request to the Police Commissioner, Ahmedabad.