STATE BANK OF INDIA Vs. REHAN AHMED LASKAR

JUDGEMENT

(1.) THE writ petition [w. P (C) No. 83/2002] filed by the present respondent against the order of dismissal from service having been allowed by the learned Single Judge, by order dated 16. 2. 2005, the present appeal has been filed.

(2.) THE core facts that will be required to be noticed for the purpose of the present adjudication are set out herein.

(3.) BY letter dated 3. 4. 98 the disciplinary authority declined the request made by the respondent petitioner for the documents mentioned above on the ground that such request was "not justified". Situated thus, the respondent-petitioner submitted his written statement of defence on 31. 3. 98 denying the charges/allegations levelled and enclosing to his said statement a copy of an earlier reply submitted by him in response to a letter dated 27. 2. 98 of the Chief General Manager (North Eastern Region ). By the said letter dated 27. 2. 98 explanations were called for from the respondent petitioner in respect of allegations which the Respondent petitioner contends to be the same as contained in the charge memo dated 21. 3. 98.