KALMANJE GANPATI Vs. INDIAN BANK

JUDGEMENT

(1.) Heard Mr. D.P. Chaliha, learned Sr. Advocate, assisted by Ms. K. Baruah, learned counsel for the petitioner. Also heard Mr. B.R. Dey, learned Sr. counsel assisted by Ms. D. Choudhury and Mr. A.K. Paul, learned counsel representating the Bank/ Respondents (for short 'the Bank').

(2.) That writ petitioner, an employee of the Bank, was initially appointed oh 20.09.73 as a clerk and then by dint of hard work and sincerity he got various promotions and eventually rose to the post of Manager. While working at Digboi Branch in the capacity of Manager on being posted therein in the year 1973, he was charged with allegations of commission of serious irregularities and to that effect he was served with a show cause vide 15.03.94 and by the same order he was also put under suspension with immediate effect in terms of the Regulation 12 of the Indian Bank Officers Employees' (Discipline & Appeal) (Amendment) Regulations, 1985 (for short, 'the D & A Regulation').

(3.) The allegations levelled against the petitioner may be noticed as follows: