ARUN MUSHAHARY Vs. ASSAM GRAMIN VIKASH BANK

JUDGEMENT

(1.) Heard Mr. D.K. Sarma, learned counsel for the appellant.

(2.) By filing this appeal, the appellant calls into question the order dated 16.7.2019 passed by the learned Single Judge in W.P.(C) No.1762 of 2014 filed by the appellant, wherein the order dated 30.12.2013 imposing penalty of removal from service on the appellant pursuant to a disciplinary proceeding was challenged.

(3.) The appellant had joined service in the Assam Gramin Vikash Bank on 28.03.1985. At the time of passing of the impugned order dated 30.12.2013, he was working as Clerkcum-Cashier. While discharging his duties as such in Kosugaon Branch, he was served with a show cause notice dated 2.9.2010 alleging misconduct between the period 25.10.2003 to 24.09.2009, while he was posted at Serfanguri Branch. The appellant had replied back taking a stand that the irregularities had taken place because of his ignorance. Not being satisfied, a charge sheet was issued under the provisions of Regulation 39.2 (b) of Assam Gramin Vikash Bank (Officers & Employees) Service Regulations, 2010 containing the very same allegations which formed part of the notice dated 2.9.2010. The appellant had filed written statement.