SUBHAS DEKA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 08. 12. 2006 passed in Writ Petition (C) 6658/02, the unsuccessful petitioner preferred the present appeal.

(2.) THE appellant/writ petitioner worked as Branch Manager in various branches of the Respondent Bank. While working as Branch Manager at Mangaldoi, he was kept under suspension by a communication dated 07. 08. 1999 pending disciplinary action. A Memorandum of Charges dated 23. 12. 1999 was served on the petitioner on 29. 12. 1999, by which the appellant was called upon to submit written statement within 15 days from the date of receipt of the charge memo. The appellant chose not to file any written statement and thereafter an Inquiry Officer was appointed.

(3.) THE Inquiry Officer commenced the enquiry. On 04. 07. 2000 the Inquiring Officer examined the appellant and enquired from him whether he would admit or deny all or any of the charges levelled against the petitioner. The appellant categorically denied all the charges levelled against him. Thereafter, some of the witnesses were examined in the enquiry proceeding. However, during the pendency of enquiry the appellant by a letter dated 18. 10. 2000 addressed to the Inquiry Officer admitted all the charges levelled against him. The relevant portion of the letter reads as follows: