SWAPAN KUMAR SARKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. J.M. Choudhury, learned senior counsel for the petitioner and Mr. A.H. Bhattacharyya, learned counsel for the State Bank of India.

(2.) The petitioner before us Swapan Kr. Sarkar is an employee of the State Bank of India. While he was serving at Dhodar Ali, Mariani branch he was subjected to disciplinary proceeding in respect of the following charge:

(3.) Mr. Choudhury, learned counsel for the petitioner has not challenged the legality or otherwise of the enquiry. The sole grievance of the petitioner is that the disciplinary authority on the basis of enquiry proposed to inflict penalty of Withholding of 2 (Two) Increments with cumulative effect on Sri S. K. Sarkar, JMGS. I to meet the ends of Justice.". It is submitted that the disciplinary authority, however, sought advice from the head office in the matter and thereafter, the appointing authority imposed the present punishment. The petitioner has made a specific allegation against the employee in the writ petition and in support of the same, they have produced a copy of the letter No. DPS/ 99-2000/310 dated 15.9.99 signed by Deputy General Manager (Disciplinary Authority).