A.OBANGMENLA JAMIR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This proceeding has been initiated with the following prayer:-

(2.) The brief facts which-have emerged from the writ petition and which are necessary for disposal of the present proceeding are that the petitioner was appointed as LDA on regular basis in the Nagaland State Co-operative Bank Limited, for short, the NSCB Ltd. vide order dated 02.11.1993. However, in connection with Dimapur East P.S. Case No 0084 under Section 408/409/467/468/477(A)/34, the petitioner was arrested by the Police Women Cell, Dimapur on 17.01.2004. On her arrest, she was put under suspension with immediate effect vide order dated 22.01.2004.

(3.) In due course, vide order dated 07.06.2004, an explanation was called for and such explanation was sought for by the Managing Director requiring her to show cause as to why action should not be taken against her on the allegation of her committing fraud and forgery while working as an employee of the NSCB Ltd., during her tenure in the Dimapur Main Branch causing huge loss to the Bank aforementioned as well as to its customers.