NABIRUDDIN AHMED Vs. CENTRAL BANK OF INDIA MUMBAI

JUDGEMENT

(1.) Heard Mr. K.H. Choudhury, learned senior counsel assisted by Sheikh Muktar, learned counsel for the petitioner and also heard Mr. A.C. Sarma, learned counsel appearing for the Bank Respondents.

(2.) In order to appreciate and determine the issue involved in this case, it would be apt and necessary to narrate the factual matrix of the case in a short compass. The Bank-Respondents by Memorandum dated March 23, 1999 issued a show cause to the petitioner who is an employee of the Bank-Respondents working in the capacity of a Branch Manager at the relevant time, asking him to explain as to why a Disciplinary proceeding shall not be initiated against him for the allegations stated therein. The said Memorandum is extracted as under:

(3.) The said show cause was replied by the petitioner on May 26, 1999 but the Bank-Respondents did not communicate as