PUNJAB NATIONAL BANK Vs. CHITTA RANJAN DAS

JUDGEMENT

(1.) The instant intra-Court writ appeal has been preferred by the appellant employer Punjab National Bank for assailing the judgment dtd. 19/5/2021 passed by the learned Single Judge whereby, the writ petition, being, WP(C) 187/2015 preferred by the writ petitioner employee (respondent herein) was accepted and the order dtd. 25/1/2014 passed by the Disciplinary Authority imposing upon the writ petitioner, major penalty of removal from service; the order dtd. 30/4/2014 passed by the appellate authority dismissing the appeal; and the order of the reviewing authority dtd. 24/9/2014 dismissing the review, were set aside and the appellant bank was directed to give all pecuniary benefits including salary from the date of suspension and retiral benefits to the respondent (since retired) within a period of three months.

(2.) We have heard and considered the submissions advanced at the Bar and have gone through the impugned judgment and the materials placed on record.

(3.) The respondent (hereinafter referred to as the Charged Officer or C/O in brief) was subjected to a disciplinary enquiry on various allegations and imputations. After concluding the enquiry, the Enquiry Officer submitted an enquiry report dtd. 28/1/2013, before the disciplinary authority, concluding that-