S LOKENDRAJIT SINGH Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) HEARD Mr. K. N. Choudhury, learned Sr. Advocate assisted by Mr. S. Shyam, learned Advocate appearing on behalf of the petitioner and Mr. S. Dutta, learned Sr. Advocate appearing for the respondents-Bank.

(2.) FACTUAL Matrix

(3.) THE main thrust of the petitioner's case in the present writ petition for assailing the impugned order/letter dated 04. 12. 2002 is the imposition of punishment by dismissal from service is shockingly disproportionate to the mistakes/mis-conduct committed by the petitioner inasmuch as the petitioner had already deposited the whole defaulcated amount along with interest as a result thereof there is absolutely no loss to the Bank. In other words, the case of the petitioner in the present writ petition is that lesser punishment other than the extreme punishment of dismissal from service would have been imposed to the petitioner in the peculiar facts and circumstances discussed above.