BORNALI SAIKIA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The proceedings before this Court arise from the impugned order of dismissal by which the petitioner was dismissed from her services by the respondent authority following a departmental enquiry instituted against her and on the basis of the enquiry conducted and the report submitted to the respondent authority.

(2.) The petitioner was appointed as a Clerk-cum-Typist at SBI, Golaghat Branch on 24/1/1991. Subsequently, she was promoted to the post of Senior Assistant. While she was posted as Senior Assistant at SBI Golaghat Branch, she was served with a show-cause notice dtd. 6/11/2020 issued by the Assistant General Manager asking her to show- cause why disciplinary action should not be initiated against her based on the allegations made in the said show-cause.

(3.) As per the allegations made in the show-cause, the petitioner was accused of withdrawing an amount of Rs.88,000.00 (Rupees Eighty Eight Thousand Only) in-total on various dates from the account of one Smt. Sabitri Das without her due knowledge and authorization. The further allegation against the petitioner is with regard to depositing the amount of Rs.50,000.00 (Rupees Fifty Thousand Only) by the petitioner in the account of said Smt. Sabitri Das on 19/9/2009. Pursuant to the complaint lodged by the said Smti. Sabitri Das, who was a customer of the Bank. The third allegations is that the petitioner had withdrawn an amount of Rs.18,000.00 (Rupees Eighteen Thousand Only) from the saving bank account of one Sri Nabin Ch. Dutta of the SBI by forging the signature of the account holder.