SUDIP BHATTACHARJEE Vs. ASSAM GRAMIN VIKASH BANK

JUDGEMENT

(1.) Heard Mr. H. Das, the learned counsel appearing for the petitioner. The Assam Gramin Vikash Bank (hereinafter referred as 'the Gramin Bank') and their officers, are represented by the learned senior counsel, Mr. S. Dutta.

(2.) The matter pertains to a Disciplinary Proceeding (DP) against the petitioner who served as Messenger cum Sweeper, at the Kakopathar Branch of the erstwhile Subansiri Gaonlia Bank (now merged with the Gramin Bank) .

(3.) The primary allegation against the employee related to unauthorized absence from duty since July, 1998 until the charge memo was issued on 8.6.2000 (Annexure-E) and his failure to resume duty, despite notices being served on the absentee employee. Dis-satisfied with the delinquent's explanation, an inquiry was conducted and it was concluded that the delinquent has abandoned his employment. On that basis, the petitioner was found guilty of in-subordination and disobedience to lawful and reasonable order of superior, negligence of duty and also gross violation of the Banking Staff Regulation. Consequently, the punishment of dismissal from service was ordered by the disciplinary authority, on 1.11.2000 (Annexure-K) .