MANIK GOGOI Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Choudhury, the learned counsel appearing for the petitioner. The respondents are represented by Mr. S. Dutta, the learned Sr. counsel.

(2.) The petitioner while serving as the Cashier (CCG) in the Nakachari Branch of the United Bank of India was placed under suspension on 06.08.2004 (Annexure-I) in contemplation of a disciplinary proceeding and subsequently the charge memo dated 02.11.2004 (Annexure-II) was served upon him with the following allegation:

(3.) The written statement of defence was given by the delinquent on 10.12.2004 (Annexure-VI) and thereafter a departmental enquiry was constituted where the delinquent participated. After conclusion of the enquiry, the charges were found to have been proved and the disciplinary authority concurred with the finding of the Enquiry Officer. Considering the gravity of the misconduct, the punishment of dismissal was proposed on 31.05.2005 (Annexure-X) by the Chief Regional Manager of the Bank and since the delinquent failed to give any proper response to the letter dated 31.05.2005, the disciplinary authority dismissed the delinquent through the impugned order dated 11.06.2005 (Annexure-XI) and consequently the said D.P. and the resultant punishment, are under challenge in this proceeding.