SHIPRA SHOME Vs. GOVERNMENT OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) Dismissal of the petitioner from service vide Office Order No. 7 of 2001 dated 27.7.01 by the respondent/bank is the subject matter of challenge in this writ petition.

(2.) I have heard Mr. S.R. Sen, learned Sr. counsel assisted by Mrs. P.D. Bujarbaruah, learned Counsel for the petitioner and Mr. V.K. Jindal, learned Sr. Counsel appearing for the respondents No. 3 to 9.

(3.) The petitioner joined in the service in the respondent bank initially as Assistant-cum-Typist as per appointment order dated 7.6.75 and in course of time, she was duly promoted to the rank of Secretary of the bank from 16.8.96. But in later part of October, 2000, the petitioner was served with a notice to explain certain irregularities alleged to have been committed by her and on 13.11.2000 the petitioner was suspended from service, pending enquiry.