PARITOSH KUMAR DAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. S. K. Ghosh, learned counsel, appearing on behalf of the petitioner. Also heard Mr. H. Buragohain, learned standing counsel, State Bank of India, appearing on behalf of all the respondents.

(2.) The petitioner by way of instituting the present writ petition, has presented a challenge to an order, dtd. 7/11/2013, passed by the disciplinary authority imposing upon him a penalty of dismissal from service on conclusion of a departmental proceeding initiated against him. The petitioner has also presen ted a challenge to an order, dt. 8/4/2014, passed by the appellate authority rejecting the appeal as preferred in the matter by the petitioner.

(3.) As projected in the writ petition, the petitioner, herein, while working as a Deputy Manager, State Bank of India, Nongstain Branch, received a communication, dtd. 18/11/2011, requiring him to submit his explanation on the allegations as levelled against him therein. The allegations as levelled against the petitioner in the said communication, dtd. 18/11/2011, pertains to the action on his part in dealing with TDS amount, as credited to the Bankers' Cheque Accounts, of customers who were exempted from TDS deductions.