AJIT DUTTA Vs. VIJAYA BANK

JUDGEMENT

(1.) This writ appeal has been preferred against the judgment and order dated 22-05-2007 passed by the learned Single Judge in W.P.(C) No.4214/1998 dismissing the writ petition whereby the appellant had challenged the legality and validity of the show-cause notice issued to him by the Vijaya Bank (respondent bank).

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

(3.) Appellant was serving as a Clerk under the respondent bank and at the relevant point of time, he was posted at the Tinsukia Branch, Tinsukia. The disciplinary authority of the respondent bank issued a showcause notice to the petitioner on 20-02-1997 asking him to show-cause as to why disciplinary proceeding should not be initiated against him for the acts of misconduct mentioned therein. The allegations of misconduct as disclosed in the show-cause notice are as under:-