UTPAL BORDOLOI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. J. Chutiya, the learned counsel for the petitioner. The Central Bank of India (hereinafter referred to as the "Bank") and their officers are represented by the learned Sr. counsel Mr. N.C. Das.

(2.) The challenge here is to the order dated 05.04.2007 (page-27), whereby in pursuant to a Disciplinary Proceeding (D.P.), the petitioner was inflicted with the penalty of removal from service. He also challenges the order passed by the Appellate Authority on 1.8.2007 (Annexure-6), whereby the appeal was dismissed and the disciplinary action was upheld by the bank's Appellate Authority.

(3.) Initially 2 charges were levelled against the petitioner. But under the modified charge-sheet of 05.12.2005, the following 3 charges were under consideration against the petitioner, in the DP: