SATYA NATH DAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ appeal has been preferred by the appellant against the judgment and order dtd. 19/5/2022, passed by the learned Single Judge, in WP(C)7723/2017.

(2.) We have heard Mr. Y.S. Mannan, learned counsel for the appellant and Mr. N. Boruah, learned counsel for the respondents.

(3.) The case of the appellant is that while serving as an Accountant in the State Bank of India, Bilasipara Branch, Dhubri, the respondent No.5 issued the letter dtd. 19/8/2011, whereby the appellant was suspended from his service for committing certain gross irregularities by making various unauthorized transactions in the customers' account when he was posted at Kamargaon Branch, Barpeta.