ALLAHABAD BANK AND ORS. Vs. DEBOJYOTI DAS

JUDGEMENT

(1.) Heard Mr. SN Sarma, learned Senior counsel representing the appellant i.e. Allahabad Bank, assisted by Mr. KK Bhatra and Mr. RK Bhatra, Advocates as well as Mr. S Das, learned counsel representing the sole respondent/writ petitioner.

(2.) The primary issue essential for deciding this appeal involves the principle of law that had time and again been reiterated by the Apex Court with regard to the essential features for dispensation of justice.

(3.) Challenge in the appeal is to the judgment and order dated 8.5.2014 passed in WP(C) 1068/2011 as not sustainable in law on grounds that the same had been rendered without assigning reasons while allowing the writ petition. The respondent/writ petitioner, who was the Cashier-in-charge at Lakhtokia Branch of Allahabad Bank, was initially placed under suspension, followed by initiation of a Disciplinary proceeding on the following charges: