ARVIND KUMAR RANJAN Vs. NALANDA GRAMIN BANK

JUDGEMENT

(1.) IN this writ petition, the petitioner is aggrieved by the order dated 21.6.1997, contained in Annexure 1, whereby and whereunder he has been awarded with punishment of stoppage of two increments and directing non -payment of salary for the period of suspension as also the order dated 25.6.1999 of the Board of Directors of Nalanda Gramin Bank (hereinafter referred to as 'the Bank '), contained in Annexure 2, rejecting the appeal of the petitioner against the aforesaid order dated 21.6.1997. The petitioner has further sought for a direction to the respondent authorities to pay due salary with interest from 3.6.1994 to 6.12.1994.

(2.) THE petitioner initially joined as Clerk -cum -Cashier in the Bank on 16.9.1981. The petitioner claimed that he is physically handicapped and thus posted in nearby Branch Office. He was transferred from Alinagar to Gilani as Field Supervisor but the said transfer order, according to him, was never served on him. The petitioner took leave on medical ground from 3.6.1994 to 6.12.1994 and joined his new place of posting on 7.12.1994. The petitioner filed writ petition bearing C.W.J.C. No. 7196 of 1994 against his transfer in this Court, which was disposed of on 21.2.1995. The petitioner again applied on 21.6.1995 for sanction of leave from 3.6.1994 to 6.12.1994 and again on 2.11.1995. However, without sanction of leave he drew salary for the said period of 187 days for medical treatment of his wife and claimed to have informed the Chairman of the Bank vide Ref. No. 378/95 dated 25.11.1995.

(3.) IT appears that the petitioner filed another writ petition, bearing C.W.J.C. No. 6336 of 1996, before this Court for quashing the order of suspension and for direction upon the respondents authorities not to recover any amount. The said writ petition was disposed of vide order dated 27.1.1997, contained in Annexure 7, with a direction to conclude the departmental proceeding within a period of four months, failing which the impugned order of suspension of the petitioner shall stand revoked and, further, directed for payment of remaining 1/3rd amount of subsistence allowance also.