BIJOY RAJKHOWA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order of the learned single Judge dated 9.2.2007 passed in WP(C) No. 6723 of 2000 dismissing the writ petition filed by the appellant challenging the order of dismissal from the service of the State Bank of India (Respondent Bank).

(2.) The facts of the case may be briefly noted.

(3.) Appellant was an employee of the respondent Bank. At the relevant point of time he was serving as an Assistant (Cash and Accounts). On 19.5.1999 a charge sheet was issued to him by the respondent Bank asking him to show cause as to why a disciplinary proceeding should not be drawn up against him on the charges mentioned therein. The primary charge was misappropriation of an amount of Rs.3,032/- by the appellant due to an account holder of the respondent Bank Smti Jyoti Borah. The further charge was that the appellant did not submit his explanation in response to the notice issued to him by the Jorhat Branch of the respondent Bank.